Section 7(4) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(4)Every permission granted under this section shall be subject to,-(a)the condition that the appropriate authority may, for reasons to be recorded in writing, by order prohibit, restrict or regulate the extraction of water from such well for such period as may be specified in such order, if in its opinion, it is necessary to do so in the interest of protection of public sources of drinking water: and(b)such other conditions and restrictions, as may be prescribed.
