Section 8(3) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(3)On receipt of an application under sub-section (1), if the authority is satisfied that it shall not be against the public interest to do so, it shall grant, subject to such conditions and restrictions as may be specified therein, a certificate of registration in such form as may be prescribed authorizing continued use of ground water:Provided that no person of ground water shall be refused a certificate of registration without being given an opportunity of being heard.
