Section 5(2) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(2)If any person desires to,-(i)extract or use groundwater in the scheduled area for any purpose other than domestic purposes; or(ii)transport groundwater by means of any lorry, trailer or any other goods vehicle,then, he shall make an application to the competent authority for the grant of a licence for such extraction, use or transport.
