Section 16 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
16. Ineligibility to avail financial assistance, power connection etc.
- A person, who does not possess a permit in notified area shall not be eligible,-(a)to get any subsidy, grant or loan by the Government or any other agency, organization or financing institution to dig well and extract ground water;(b)to get from the Electricity Supply Company or any other authority, the power connection and supply of electricity to extract water from a well without obtaining a permit;(c)for any subsidies or incentives from the Government, who is a former and who does not adopt sprinkler or drip irrigation in the notified areas.
