Section 5(2) in The Goa Ground Water Regulation Act, 2002
(2)The details to be furnished in an application under sub-section (1) shall include the following, namely:-(i)the description of the source of water, such as type of wells, its exact location;(ii)the lifting device used;(iii)the quantity of drawal of ground water and hours of operation per day;(iv)the total period of use in each year;(v)the purpose or purposes for which ground water is being extracted;(vi)in case of irrigation well, the location and extent of area irrigated;(vii)in case of State, municipalities or community run water supply schemes, the details of the services involved in addition to the quantities of water extracted, the diversion or pumping points and their locations;(viii)the year of construction and the year of commissioning.
