Section 15(1) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(1)At any time after the issue of a certificate of registration, permit or licence, as the case may be, the Authority may modify, amend or cancel the terms of certificate of registration, permit or licence, as the case may be, for reasons to be recorded, either permanently or for a specified period to prevent decline in the water table or deterioration in water quality or other effects that may be detrimental to the continued availability or quality of groundwater in the notified area:Provided that no such modification, amendment or cancellation shall be made, unless the holder of such certificate of registration, permit or licence, as the case may be, is given an opportunity of being heard.
