Section 10 in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
10. Power to alter, amend or vary the terms of the permit/certificate of registration.
- At any time after a permit or certificate of registration, as the case may be has been granted the authority may, for technical reasons to be recorded in writing, alter, amend or vary the terms of the permit or certificate of registration, as the case may be:Provided that no change shall be made in the permit or certificate of registration, as the case may be unless the user of ground water is afforded an opportunity of being heard.
