Section 8(c) in The Goa Ground Water Regulation Act, 2002
(c)a situation has arisen which warrants limiting the use or extraction of ground water, without prejudice to any penalty to which the holder of the registration or permission, as the case may be, may be liable under this Act, the Ground Water Officer may, after giving the holder of the registration or permission, as the case may be, an opportunity to show cause, by order, cancel the registration or permission, as the case may be.
