Section 14 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
14. Power to alter, amend or vary the terms of permit or certificate of registration.
- At any time after the permit or certificate of registration as the case may be, has been granted, the Authority may, for technical reasons alter, amend or vary the terms of the permit or certificate of registration, as the case may be, provided the user of ground water has been given an opportunity of being heard:Provided that before taking any such action the Authority shall ensure that standing crop or crops is not damaged.
