[Cites 0, Cited by 0]

State of Goa - Act

The Goa Ground Water Regulation Rules, 2003

GOA
India

The Goa Ground Water Regulation Rules, 2003

Rule THE-GOA-GROUND-WATER-REGULATION-RULES-2003 of 2003

Published on 13 February 2003
Commenced on 13 February 2003
[This is the version of this document from 13 February 2003.]
[Note: The original publication document is not available and this content could not be verified.]

The Goa Ground Water Regulation Rules, 2003Published vide Notification No. 28-1/CE-WR-EO/987, dated 13th February, 2003

28.

-1/CE-WR-EO/987. - In exercise of the powers conferred by section 26 of the Goa Ground Water Regulation Act, 2002 (Goa Act No. 1 of 2002), the Government of Goa hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Goa Ground Water Regulation Rules, 2003.

(2)They shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002);

(b)"form" means a form appended to these rules;

(c)"over exploited area" means an area declared by the Government as over exploited area under sub-section (3) of section 4 of the Act;

(d)"permission" means a permission for sinking a well in terms of sub-section (3) of section 5 of the Act;

(e)"registration" means a registration of the existing well in terms of section 5 of the Act;

(f)"scheduled area" means an area declared by the Government as scheduled area under sub-section (1) of section 4 of the Act;

(g)"water scarcity area" means an area notified by the Government as water scarcity area under sub-section (2) of section 4 of the Act;

words and expressions used in these rules by not defined shall have the same meaning as assigned to them under the Act.

3. Registration of an existing well or permission for sinking a new well in the scheduled area.

(1)Every application under sub-section (1) of section (5) of the Act for registration of an existing well in a Scheduled area, shall be in Form I hereto.

(2)Every application under sub-section (3) of section 5 of the Act for sinking a new well in a Scheduled area shall be in Form II hereto.

(3)When an application for registration of an existing well or sinking a new well in a Scheduled area is personally, delivered, the counterfoil receipt for the application attached to the duplicate form shall be initialled and dated by the officer receiving such application and handed back to the person from whom such application is received. In other cases, the counterfoil shall be similarly initialled and dated and shall be dispatched to the applicant as soon as may be practicable after the application is received.

(4)On receipt of an application under sub-section (1) or sub-section (3) of section 5 of the Act, if the Ground Water Officer is satisfied that it shall not be against the public interest to do so, he may grant a certificate of registration of an existing well in Form III hereto authorizing continued use of the well or grant permission for sinking of new well in Form IV hereto.

(5)No person shall be refused a certificate of registration of an existing well or permission for sinking a new well unless he has been given an opportunity of being heard. The decision regarding the grant or refusal of the certificate of registration and grant or refusal of permission for sinking a new well, as the case may be, shall be intimated by the Ground Water Officer to the applicant as far as possible within a period of ninety days from the date of receipt of the application. Where it is not possible for the Ground Water Officer to grant the certificate of registration of an existing well or to grant permission for sinking a new well, as the case may be, the Ground Water Officer shall intimate the reasons therefor to the applicant so that the applicant may make a fresh application after curing the defects, if any, specified therein.

4. Grant of permission to transport ground water in the Scheduled area.

(1)Every application for grant of permission to transport ground water from a source of water in a Scheduled area shall be in Form V hereto.

(1A)[ Every application to be submitted under sub-rule (1) above shall be accompanied with following documents, namely: -

(1)A Certificate issued by the Goa State Pollution Control Board as to the fitness of the source of water for potable use.

(2)A Certificate obtained from the Directorate of Transport that body of water tanker transporting potable water have internal stainless steel linings or an undertaking to ensure compliance with this requirements positively within six months period from the date of application.

(3)No Objection Certificate obtained from the Directorate of Health Services, on the suitability of the tanker for carrying potable water, to be submitted every six months.]

(2)When application for grant of permission to transport ground water under sub-section (2) of section 6 of the Act is personally delivered, the counterfoil receipt for the application attached to the duplicate form shall be initialled and dated by the officer receiving such application and handed over back to the person from whom such application is received. In other cases, the counterfoil shall be similarly initialled and dated and shall be dispatched to the applicant as soon as may be practicable after the application is received. The Ground Water Officer may grant permission for transportation of ground water from a source of water in the Schedule area in Form VI hereto.

(3)No person shall be refused a permission to transport ground water from a source of water in the Scheduled area unless he has been given an opportunity of being heard. The decision regarding the grant or refusal of the permission to transport ground water from a source of water in the Scheduled area shall be intimated by the Ground Water Officer to the applicant as far as possible within a period of ninety days from the date of receipt of the application. Where it is not possible for the Ground Water Officer to grant the permission for transportation of ground water, the Ground Water Officer shall intimate the reasons therefor to the applicant so that he may make a fresh application after curing the defects, if any, specified therein.

(4)[ The Ground Water Officer or any person authorized by the Government shall carry out periodical inspection of quality of water at source of water and in the water tankers. Such inspections shall be carried out in general regularly with monthly intervals during the monsoon period (June to September) and at interval of three months during the remaining months of the year.] [Inserted by Amendment Rules, 2005.]

5. Order for stopping extraction of water.

- An order of the Ground Water Officer under sub-section (1) of section 14 of the Act, for stopping the extraction of water or contravention of the provisions of the Act, shall be in Form VII hereto.

6. Compounding of offences.

(1)Any offence under the Act may be compounded by the Ground Water Officer by accepting from any person who has committed an offence punishable under the Act, a sum of money not exceeding the sum as stipulated in section 17 of the Act.

(2)On payment of such sum of money, the said person, if in custody, shall be released and no further proceedings shall be taken against him in regards to the offence so compounded.

(3)A valid receipt is to be issued for the money so received and the same is to be remitted to the Government Treasury.

(4)The composition of the offences shall be done only if the custody of the offender is no more required for further proceedings whatsoever.

7. Appellate Authority to hear the appeals.

- Any person aggrieved by a decision or action of the Ground Water Officer may prefer an appeal to the Chief Engineer, Department of Water Resources, within a period specified in section 20 of the Act.

8. Requisition of wells.

(1)A notice under section 21 of the Act, requisitioning any well or water source from its owner shall be in Form VIII hereto.

9. Permission to sink a well in non-Scheduled area.

(1)An application asking permission under sub-section (2) of section 23 of the Act for sinking a well in the non-scheduled area, shall be made in Form IX hereto to the Ground Water Officer.

(2)An application seeking permission under sub-section (3) of section 23 of the Act for transporting ground water from a well in non-scheduled area, shall be made in Form X hereto.

(3)[ "Every application to be submitted under sub-rule (2) above shall be accompanied with the following documents:-

(1)A Certificate issued by the Goa State Pollution Control Board as to the fitness of the source of water for potable use.

(3)No Objection Certificate obtained from the Directorate of Health Services on the suitability of the tanker for carrying potable water, to be submitted every six months.

(4)When an application under sub-rule (2) above is personally delivered, the counterfoil receipt for the application attached to the duplicate form shall be initialled and dated by the Officer receiving such application and handed over back to the person from whom such application is received. In other cases, the counterfoil shall be similarly initialled and dated and shall be dispatched to the applicant as soon as may be practicable after the application is received.

(5)The Ground Water Officer shall grant permission for transportation of ground water from a well in Non-Scheduled area in Form XI hereto.

(6)The Ground Water Officer or any person authorized by the Government shall carry out periodical inspection of quality of water at source of water and in the water tankers. Such inspections shall be carried out in general regularly with monthly interval during the monsoon period (June to September) and at intervals of three months during the remaining months of the year.

(7)No person shall be refused a permission to transport ground water from a well in Non-Scheduled area unless he has been given an opportunity of being heard. The decision regarding the grant or refusal of the permission to transport ground water from a source of water in the non-Scheduled area shall be intimated by the Ground Water Officer to the applicant as far as possible within a period of ninety days from the date of receipt of the application. Where it is not possible for the Ground Water Officer to grant the permission for transportation of ground water, the Ground Water Officer shall intimate the reasons therefore the applicant so that he may make a fresh application after curing the defects, if any, specified therein.]Form-I[See rule 3(1)]Application for registration of well in the Scheduled area under section 5(1) of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002).

1a.	(i)	Name of the Applicant	(Surname)	(First name)	(Middle name)
	(ii)	Age in years
	(iii)	Father's/Husband's name
	(iv)	Full Address
1b.	(i)	State, Govt. body/Municipality//Panchayat/Community
	(ii)	Full Address
2.		Name and address of owner of land, on which the well proposedto register exists, if the Applicant himself is not the owner ofthe land and in what capacity Applicant has applied
3.		Nature of Registration	New/Renewal
4.		If renewal, reference to original registration
5.		Location of the well
	(i)	Survey number & sub-division number
	(ii)	Name of the land
	(iii)	Revenue Village/Village Panchayat
	(iv)	Taluka
	(v)	District
6.		Type of well	Open well/ dug well/ sunk well/ bore well/ tube well/ pond/dug-cum-bore well/ filter point/ collector well/ infiltrationgallery.
7.		Details of the well
	(A)	Diameter/size of the well
	(B)	Depth of well (In case of dug-cum-bore well give details ofboth the open and bore well)
	(C)	Distance from the nearest well
8.	(i)	Year of construction
	(ii)	Year of commissioning
9.		The device used for lifting the ground water
10.		Details of power supply	1. Type of pump: centrifugal/ turbine/ submersible/ jet/compressor/ others2. Horse Power3. Pump capacityE.D. Power Supply Connection No.
11.	(i)	Number of hours pumping per day
	(ii)	Quantity of drawal of ground water per day
	(iii)	Total period of use in each year
12.	(i)	Purpose of which the ground water is being used	Domestic/ Hotel/ Industry/ Construction/ Irrigation/Agriculture/ Horticulture/ Commercial/other use (specify)
	(ii)	Extent of area irrigated in ha. if purpose if forirrigation/agriculture/horticulture
13.		Details of services involved in case of State, Community,Municipality run water supply schemes.

Signature of the Applicant with dateDeclarationI, .......................................................................................................... hereby declare that the above particulars are true to the best of my knowledge.Signature of the Applicant with dateInstructions

(1)This application shall be submitted in duplicate to the Ground Water Officer or any other officer authorised by him to receive such application. It may be sent by hand, presented personally or sent by post.

(2)Incomplete applications and applications not received in the prescribed form are liable to be summarily rejected.

(3)The consent of the owner of the land (if such owner is not the applicant) should invariably accompany the application.Acknowledgement (For Office Use only)

1. Name of the Applicant and address

2. Location of well

i. Type of wellii. Survey No./Sub-division No.iii. Name of the land.iv. Revenue Village/Village Panchayat.v. Taluka/District

3. Entry Number & Date Signature of Receiving Officer

Form-II[See rule 3 (2)]Application for sinking well in the Scheduled area under section 5(3) of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002).

1.	(i)	Name of the Applicant	(Surname)	(First name)	(Middle name)
	(ii)	Age in years
	(iii)	Father's/Husband's name
	(iv)	Full Address
2.		Name of owner of land, on which the well is proposed to besunk, if the applicant himself is not the owner of the land,Address
3.		Location where the well is proposed to be sunk
	(i)	Survey number & sub-division
	(ii)	Name of the land
	(iii)	Revenue Village/Village Panchayat
	(iv)	Taluka
	(v)	District
4.		Pupose for which well is to sunk	Domestic/ Hotel/ Industry/ Construction/ Irrigation/Agriculture/ Horticulture/ Commercial/ other use (specify)
5.		Type of well	Open well/ dug well/ sunk well/ bore well/ tube well/ pond/dug-cum-bore well/ filter point/ collector well/ infiltrationgallery.
6.		Details of the well
	(A)	Diameter of the well
	(B)	Depth of well (In case of dug-cum-bore well give details ofboth the open and bore well)
	(C)	Distance from the nearest existing well
7.		The device used for lifting the ground water
8.		Details of power supply	1. Type of pump proposed2. Horse Power3. Pumpcapacity4. Type of energy
9.	(A)	Quantity of drawal of ground water per day
	(B)	Number of hours pumping per day
	(C)	The total period of use in each year
10.		In case of Irrigation well
	(i)	The extent of area proposed to be irrigated
	(ii)	Proposed cropping pattern
11.		In case of State, Municipalities or Community run water supplyschemesThe details of service involved
12.		The diversion of pumping points and their locationsTheprobable period of sinking the wellThe probable date ofcommissioning

(1)This application shall be submitted (in duplicate) to the Ground Water Officer or any officer authorized by him to receive such applications. It may be sent by hand, presented personally or sent by post.

(2)This application shall be enclosed with site plan with survey number and showing the location of the proposed well to be sunk and details of all existing structures within a radius of 50m. from the center of the proposed well.

(3)Incomplete applications and applications not received in the prescribed form are liable to be summarily rejected.

(4)The consent of the owner of the land (if such owner is not the applicant) should invariably accompany the application.Acknowledgement (For Office Use)

1. Name of the Applicant and address

2. Location of well

i. Type of wellii. Survey No./Sub-division No.iii. Name of the landiv. Revenue Village/Village Panchayatv. Taluka/District

3. Entry Number & Date

Signature of Receiving OfficerForm-III[See Rule 3 (6) (2)]Certificate of Registration of an existing well and permission for it's continuous use in the Scheduled area under section 5(4) of the Goa Ground Water Regulation Act, 2002(Goa Act 1 of 2002).Registration Certificate

No.		Date:
1.	Register Number of well
2.	Location of well	(a) Survey Number & Sub-Division(b) Name of land(c)Revenue Village/Village Panchayat(d) Taluka(e) District
3.	Type of well (to be specified)	Dug well/ dug-cum-bore well/ bore/ open well/ tube well others
4.	Details of well
	(a) Diameter/size of well(b) Depth of well(c) Year ofconstruction(d) Year of commissioning
5.	Name of occupant and address
6.	The device used for lifting the ground water
7.	Details of power supply	(a) Type of pump: Centrifugal/ turbine/ submersible/ Jet/Compressor/ others(b) Horse power(c) Pump Capacity(d)E.D. Power supply connection number
8.	(a) Number of hours of pumping allowed per day(b) Thequantity of drawal of ground water allowed per day(a) Thetotal period of use permissible in each year.
9.	Validity period of registration:

This is subject to the following conditions:

1. The certificate holder should not deviate in any way from specification regarding well, pump etc. mentioned above without pre-intimation and approval of the Ground Water Officer.

2. The drawal of ground water under this license should not interfere with the normal activities of the locality nor should it cause any traffic hazard.

3. The Ground Water Officer or any person duly authorized by him shall have the right to inspect the place with such assistance as may be necessary to satisfy itself or himself whether the condition of restrictions specified are complied.

PlaceDateSignature of the Ground Water OfficerCopy to :

1. The Member Secretary, Ground Water Cell.

2. The Assistant Engineer, Sub-Div. ......................, Works Div. ....................., DWR.

Form-IV[See Rule 3(6)(2)]Permit for sinking well under section 5(4) of the Goa Ground Water Regulation Act, 2002(Goa Act 1 of 2002)No. ................................................................................. Date ..........................................Shri/Smt. ........................................................................ son/wife/daughter of .................................................. is hereby granted permit for sinking well in Plot No. .................................... of Sub-Division No. .................................. of Survey No. ......................... in Village .......................... of Taluka ............................. of District ...................................... for the purpose of (to be specified such as Domestic/Hotel/Industry/Construction/Irrigation/Agriculture/Horticulture/Commercial/any other purpose).This permit is granted for sinking a well confirming to the specifications given below:-

1. Permit No.

2. Type of well Dug well/dug-cum-bore well/bore well/open well/tube well/others

3. Details of the well

A. Diameter/size of the wellB. Depth of well (In case of dug-cum-bore well give details of both the open and bore well)

4. The device approved for lifting the ground water

This permit is subject to the following conditions:-

1. The permit holder should not deviate any way from the specifications regarding well mentioned above.

2. The Ground Water Officer or any persons duly authorized by it shall have the right to enter and inspect the place with such assistance as may be necessary to satisfy itself or himself whether the conditions and restrictions specified in the permit are being complied with.

3. Any other conditions to be specified.

4. The quantity of drawal of ground water allowed per day.

5. Validity period of permit to sink a well.

Place:Date:Signature of the Ground Water OfficerCopy to:

1. The Member Secretary, Ground Water Cell.

2. The Assistant Engineer, Sub-Div...................., Works Div....................., DWR.

[Forms-V] [Substituted by Amendment Rules, 2005.][See rule 4 (1)]Application for grant of permission for transportation of ground water in the Scheduled area under section 6(2) of the Goa Ground Water (Regulation) Act, 2002 (Goa Act 1 of 2002).

(1)	(i)	Name of the Applicant
	(ii)	Age in years
	(iii)	Father's/Husband's name
	(iv)	Full Address
(2)	Nature of permit	New/Renewal
(3)	If renewal, reference to existing permit
(4)	Name of owner of land, from where water is proposedto be transported, if the Applicant himself is not the owner,address
(5)	(i)	Survey number & sub-division
	(ii)	Name of the land
	(iii)	Revenue Village/Village Panchayat
	(iv)	Taluka
	(v)	District
(6)	Whether permit has been obtained for extraction ofuse of ground water from the well/source? If so, five details
(7)	Purpose for which well is to sunk	Domestic/ Hotel/ Industry/Construction/ Irrigation/Agriculture/ Horticulture/ Commercial/ other use (specify)
(8)	Details of the well
	(A)	Diameter of the well (in meters)
	(B)	Depth of well (In case of dug-cum-bore well give details ofboth the open and bore well)
(9)	Type of well	Dug well/ dug-cum-bore well/ bore well/ open well/ tube well/any other source
(10)	Quantity proposed to be transported (litres perday)	Litres per day
(11)	Mode of transport	Tanker/Lorry/Trailer/Any other goods vehicle or pipe line
(12)	Whether the consent of the Owner of the source ofwater is enclosed, if the Applicant himself is not the Owner ofthe source.
(13)	Particulars of the vehicle use for transport
	(a)	Registration/Licence Number
	(b)	Number of trips proposed each day

DeclarationI, .......................................................................................................... hereby declare that the above particulars are true to the best of my knowledge.Signature of the Applicant with dateInstructions

(1)Incomplete applications and applications not received in the prescribed form are liable to be summarily rejected.

(2)The consent of the owner of the source of water (if such owner is not the applicant) should invariably accompany the application.

(3)The following Certificate should invariably accompany the applications:

(i)A Certificate issued by the Goa State Pollution Control Board as to the fitness of the source for potable use.

(ii)Certificate obtained from the Directorate of Transport that body of water tanker transporting potable water have internal stainless steel linings or an undertaking to ensure compliance with this requirements positively within six months period from the date of application.

(iii)No Objection Certificate obtained from the Directorate of Health Services on the suitability of the Tanker for carrying potable water.

(iv)Separate permit should be obtained for each vehicle/each source of water.

Acknowledgement (For Office Use)

(1)Name of the Applicant and address

(2)Location of well/Source of water

(i)Type of well/Source of water

(ii)Survey No./Sub-Division No.

(iii)Name of the land

(iv)Revenue Village/Village Panchayat

(v)Taluka/District

(3)Mode of Transport (to specify the registration number of the vehicle).

(4)Entry number and date.Signature of receiving officer[Form-VI] [Substituted by Amendment Rules, 2005.][See rule 4(2)]Grant of permission for transportation of Ground Water in the Scheduled area under section 6 of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002)License No. ..............................Shri/Smt. ........................................................................................ Son/wife/daughter of .................................... resident of .......................... is hereby granted new/renewal license for extraction and transport of ground water from a well ............................... in dia. and ........................... m. in depth and existing in Sub-Div. No. ............................. Survey No. ............................. in Village ............................ of ............................ Taluka ......................... District and bearing permit number .......................... for the purpose of .................... by means of ....................... (type of vehicle).

(a)Registration/License Number of vehicle

(b)Capacity of tanker

(c)Number of trips permitted each day

(d)Maximum quantity of water permitted to transport per day .......................... litres.

The license is valid upto 31st March ..........................................The license is issued subject to the following conditions:

(i)The licensee should not deviate in any way from the specifications regarding vehicle licensed to transport, source of water, pump and quantity of water transported per day mentioned above.

(ii)The licensee shall obtain No. Objection Certificate from the Directorate of Health Services, every six months, on the suitability of the tanker for carrying potable water.

(iii)The drawal and transport of ground water under this license shall not interfere with the normal activities of the locality nor shall it cause any traffic hazard.

(iv)The Ground Water Officer or any person duly authorized by the Government shall have the right to enter and inspect the premises/vehicle with such assistance as may be necessary to satisfy himself whether the conditions and restrictions specified in the permit are being complied with.

(v)The license and certificate issued by the Directorate of Health Services on suitability of the tanker for carrying potable water shall always be kept in the vehicle used for transport and shall be produced for verifications by the Ground Water Officer or any person duly authorized by to Government License shall prominently display on the body of tanker the following:

(1)License No. issued by the Ground Water Officer for transporting water:

(2)Name of Tanker Owner:

(3)Source of water:

(a)Place/Location:

(b)Ownership:

(4)Certificate No. issued by the Goa State Pollution Control Board for fitness of the source of water for potable use.

(5)Certificate issued by the Directorate of Transport for internal stainless steel lining for tanker.

(vi)The Ground Water Officer shall have the right to restrict the use, withdraw, or cancel the license by giving notice to the licensee specifying the reasons for doing so and giving him reasonable opportunity of being heard.

(vii)The License is also subject to the following conditions (to be specified if any).

Signature of the Ground Water OfficerPlace :Date :Copy to :

(1)The Member Secretary, Ground Water Cell.

(2)The Assistant Engineer, Sub-Div. ......................, Works Div. ..........................., DWR.Form-VII(See Rule 10)Order under section 14 (1) of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002).OrderNo. .........................Date: ........................Whereas you are the owner/person in possession of the well in Sub-Div. No. ..................... Survey No. ................. Village ........................... Taluka ....................... District ........................ and;Whereas it has come to my notice that you have done such act which is in contravention to the provisions of sub-section .......................... section ......................... of Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002) by (enter the act of contravention).Now, therefore in exercise of the power vested in me under section of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002), I ................................. Ground Water Officer direct you to stop the drawal of water (mention if any other) from the above said well and mention here any other contravention). Forthwith/within ...................... days, failing which the same will be executed by me and expenses incurred towards such execution will be recovered from you as arrears of land revenue.Signature of the Ground Water OfficerTo,Shri/Smt. ...................................................................................Copy to:

1. The Member Secretary, Ground Water Cell.

2. The Assistant Engineer, Sub-Div. .................., Works Div. ..................., DWR.

Form-VIII[See Rule 13(2)]Order under section 21 (1) of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002).OrderNo. ...........................Date ..........................Whereas you are the owner/person in possession of the well in Sub-Div. No. .................... Survey No. ................. Village ................. Taluka ............... District .............. and;Whereas it has come to my notice that there is acute shortage of drinking water in the above area and there is a need for the requisition of above well in public interest for providing water for drinking purpose.Now, therefore in exercise of the power vested in me under Section of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002), I .......................... Ground Water Officer hereby requisite well mentioned above for a period of .......................... months from the date of this order (to be specified).Signature of the Ground Water OfficerPlace:Date:To,Shri/Smt. ...................................................................................Copy to:

1. The Member Secretary, Ground Water Cell.

2. The Assistant Engineer, Sub-Div. ................, Works Div. ................, DWR.

Form-IX[See Rule 9(2)]Application for sinking well in the Non-Scheduled area under section 23(2) of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002)

1.	(i)	Name of the Applicant	(Surname)	(First name)	(Middle name)
	(ii)	Age in years
	(iii)	Father's/Husband's name
	(iv)	Full Address
2.		Name of owner of land, on which the well is proposed to besunk, if the applicant himself is not the owner of the land,Address
3.		Location where the well is proposed to be sunk
	(i)	Survey number & sub-division
	(ii)	Name of the land
	(iii)	Revenue Village/Village Panchayat
	(iv)	Taluka
	(v)	District
4.		Pupose for which well is to sunk	Domestic/ Hotel/ Industry/Construction/ Irrigation/Agriculture/ Horticulture/ Commercial/ other use (specify)
5.		Type of well	Open well/ dug well/ sunk well/ bore well/ tube well/ pond/dug-cum-bore well/ filter point/ collector well/ infiltrationgallery.
6.		Details of the well
	(A)	Diameter of the well
	(B)	Depth of well (In case of dug-cum-bore well give details ofboth the open and bore well)
	(C)	Distance from the nearest existing well
7.		The device used for lifting the ground water
8.		Details of power supply	1. Type of pump proposed2. Horse Power3. Pumpcapacity4. Type of energy
9.	(A)	Quantity of drawal of ground water per day
	(B)	Number of hours pumping per day
	(C)	The total period of use in each year
10.		In case of Irrigation well
	(i)	The extent of area proposed to be irrigated
	(ii)	Proposed cropping pattern
11.		In case of State, Municipalities or Community run water supplyschemesThe details of service involvedThe diversion ofpumping points and their locations
12.		The probable period of sinking the wellThe probable dateof commissioning

(3)Incomplete applications and applications not received in the prescribed form are liable to be summarily rejected.

(4)The consent of the owner of the land (if such owner is not the applicant) should invariably accompany the application.Acknowledgement (For Office Use)

1. Name of the Applicant and address

2. Location of well

i. Type of wellii. Survey No./Sub-Division No.iii. Name of the landiv. Revenue Village/Village Panchayatv. Taluka/District

3. Entry Number & Date

Signature of Receiving Officer[Form-X] [Substituted by Amendment Rules, 2005.][See rule 9 (2)]Application for grant of permission for transportation of ground water in the Non-Scheduled area under section 23(3) of the Goa Ground Water (Regulation) Act, 2002 (Goa Act 1 of 2002).

(1)	(i)	Name of the Applicant
	(ii)	Age in years
	(iii)	Father's/Husband's name
	(iv)	Full Address
(2)	Nature of permit	New/Renewal
(3)	If renewal, reference to existing permit
(4)	Name of owner of land, from where water is proposedto be transported, if the Applicant himself is not the owner,address
(5)	(i)	Survey number & sub-division
	(ii)	Name of the land
	(iii)	Revenue Village/Village Panchayat
	(iv)	Taluka
	(v)	District
(6)	Whether permit has been obtained for extraction ofuse of ground water from the well/source? If so, five details
(7)	Purpose for which well is to sunk	Domestic/ Hotel/ Industry/Construction/ Irrigation/Agriculture/ Horticulture/ Commercial/ other use (specify)
(8)	Details of the well
	(A)	Diameter of the well (in meters)
	(B)	Depth of well (In case of dug-cum-bore well give details ofboth the open and bore well)
(9)	Type of well	Dug well/ dug-cum-bore well/ bore well/ open well/ tube well/any other source litres per day
(10)	Quantity proposed to be transported (litres perday)
(11)	Mode of transport	Tanker/Lorry/Trailer/Any other goods vehicle or pipe line
(12)	Whether the consent of the Owner of the source ofwater is enclosed, if the Applicant himself is not the Owner ofthe source.
(13)	Particulars of the vehicle use for transport
	(a)	Registration/Licence Number
	(b)	Number of trips proposed each day

I, .......................................................................................................... hereby declare that the above particulars are true to the best of my knowledge.Signature of the Applicant with dateInstructions

(1)Incomplete applications and applications not received in the prescribed form are liable to be summarily rejected.

(2)The consent of the owner of the source of water (if such owner is not the applicant) should invariably accompany the application.

(3)The following certificate should invariably accompany the applications:

(i)A certificate issued by the Goa State Pollution Control Board as to the fitness of the source for potable use.

(iii)No Objection Certificate obtained from the Directorate of Health Services on the suitability of the Tanker for carrying potable water.

(4)Permit will be issued, if approved by the competent authority within a period of 90 days from the date of receipt of the application on payment of the prescribed fee.

(5)Separate permit should be obtained for each vehicle/each source of water.Acknowledgement (For Office Use)

(1)Name of the Applicant and address

(2)Location of well/Source of water

(i)Type of well/Source of water

(ii)Survey No./Sub-Division No.

(iii)Name of the land

(iv)Revenue Village/Village Panchayat

(v)Taluka/District

(3)Mode of Transport (to specify the registration number of the vehicle)

(4)Entry number and dateSignature of Receiving OfficerInsertion of new Form XI - After Form X appended to the principal Rules, the following Form XI, shall be inserted, namely :-Form-XI[See rule 9(5)]Grant of permission for transportation of Ground Water in the Non-Scheduled area under section 23(3) of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002).License No. ..........................Shri/Smt. ................................................................................................. son/wife/daughter of ......................................... resident of ...................................................... is hereby granted new/renewal license for extraction and transport of ground water from a well ...................... in dia. and .................... m. in depth and existing in Sub-Division No. .................... Survey No. ................... in Village .................... of ............................... Taluka ....................... District and bearing permit number ........................ for the purpose of .............................. by means of ............................................................... (type of vehicle)

(a)Registration/License and Number of vehicle

(b)Capacity of tanker

(c)Number of trips permitted each day

(d)Maximum quantity of water permitted to transport per day ......... litres The license is valid upto 31st March .......................

The license is issued subject to the following conditions:-

(i)The licensee should not deviate in any way from the specifications regarding vehicle source of water, pump and quantity of water transported per day mentioned above.

(ii)The licensee shall obtain and No Objection Certificate from the Directorate of Health Services, every six months, on the suitability of the tanker for carrying potable water.

(iii)The drawal and transport of ground water under this license shall not interfere with the normal activities of the locality nor shall it cause any traffic hazard.

(iv)The Ground Water Officer or any person authorized by the Government shall have the right to enter and inspect the premises/vehicle with such assistance as may be necessary to satisfy himself whether the conditions and restrictions specified in the permit are being complied with.

(v)The license and certificate issued by the Directorate of Health Services on suitability of the tanker for carrying potable water shall always be kept in the vehicle used for transport and shall be produced for verifications by the Ground Water Officer or any person duly authorized License shall prominently display on the body of tanker the following:

(1)License No. issued by the Ground Water Officer for transporting water

(2)Name of Tanker Owner:

(3)Source of water:

(c)Place/Location

(d)Ownership

(4)Certificate No. issued by the Goa State Pollution Control Board for fitness of the source of water for potable use.

(5)Certificate number issued by the Directorate of Transport for internal stainless steel lining for tanker.

(vi)The Ground Water Officer shall have the right to restrict the use, withdraw, or cancel the license by giving notice to the license specifying the reasons for doing so and giving him reasonable opportunity of being heard.

(vii)The License is also subject to the following conditions (to be specified if any).

Signature of the Ground Water OfficerPlace:Date:Copy to:

(1)The Member Secretary, Ground Water Cell.

(2)The Assistant Engineer, Sub-Div. .................., Works Div. ................., DWR.Notifications

4.

/4/EO-WRD/421. - In exercise of the powers conferred by sub-section (1) of Section 4 of the Goa Ground Water Regulation Act, 2002 (Goa Act 1 of 2002), the Government of Goa, in consultation with the Goa Ground Water Cell, hereby declares the Village Panchayat areas as specified in Schedule I hereto, areas of the Industrial Estates/Zones and areas of villages surrounding such Estates/zones, as specified in Schedule II hereto, and areas of Municipal Councils and Corporation as specified in Schedule III hereto, as Scheduled area, with immediate effect.

I

SI. No.	Taluka/Block	Village Panchayat areas in coastal zone
1.	Pernme	Queri-Tiracol, Harmal, Mandrem, Morjim.
2.	Bardez	Anjuna-Caisua, Arpora-Nagoa, Calangute, Candolim, Nerul,Reis-Magos.
3.	Tiswadi	St. Lawrence, Agassim, Taleigao, Curca-Bambolim, Goa Velha(St. Andre), Siridao-Paliem.
4.	Marmagoa	Chicalim, Chicolna, Velsao-Pale, Cansaulim-Arrosim,Majorda-Utorda, Calata.
5.	Salcete	Colva, Betalbatim, Canca-Benaulim, Carmona, Cavelossim,Seraulim, Orlim, Varca.
6.	Quepem	Naqueri-Betul.
7.	Canacona	Cola, Agonda, Nagarsem, Loliem-Polem, Poinguinim.

II

SI. No.	Taluka	Location of Industrial Estates/Zones	Areas of Villages surrounding IndustrialEstates/Zones
1.	Pernem	Tuem	Corgao, Agarwada, Parse, Virnoda, Tuem.
2.	Bardez	Pilerne	Pilerne, Saligao, Sangolda.
		Tivim	Tivim, Cucheli.
		Colvale	Colvale, Chikly, Camurli, Mayana, Cucheli, Madel.
3.	Bicholim	Bicholim	Sarvan, Dhabdhaba, Mayem.
4.	Satari	Honda	Saleli, Bhuvipal, Honda.
		Pissurlem	Pissurlem, Kumarkhand.
5.	Ponda	Bethoda	Bethora, Nirankal, Curti.
		Kundaim	Kundaim, Cuncolim, Bhoma.
		Madkai	Mardol, Karanjale, Madkai.
		Shiroda	Shiroda, Santeribag, Karai, Vaje, Mante.
6.	Tiswadi	Corlim	Corlim, Old Goa, Carambolim, Gaundhalii.
7.	Salcete	St. Jose-de-Areal	St. Jose-de-Areal, Gudi, Naveli, Daorli, Nesai, Curtorim.
8.	Mormugao	Verna	Verna, Nagoa, Cansua, Rasaim, Cortalim, Sancoale, Kelosi,Raydor.
		Sancoale	Ijorsi, Sancoale, Dhabolim.
9.	Quepem	Kakoda	Madegal, Kajebag, Punamol, Kakoda.
		Cuncolim	Ambauli, Talvade, Verde, Parikatta.
10.	Canacona	Canacona	Makardmol, Jamlimol, Chowri, Kolvade.
11.	Sanguem	Sanguem

III

Areas within the jurisdiction of Municipalities and Municipal Corporation.

1.	Pernem Municipal Council.
2.	Mapusa Municipal Council.
3.	Bicholim Municipal Council.
4.	Sanquelim Municipal Council.
5.	Valpoi Municipal Council.
6.	Ponda Municipal Council.
7.	Corporation of the City of Panaji.
8.	Mormugao Municipal Council.
9.	Margao Municipal Council.
10.	Quepem Municipal Council.
11.	Curchorem/Cacora Municipal Council.
12.	Sanguem Municipal Council.
13.	Cuncolim Municipal Council.
14.	Canacona Municipal Council.

[Inserted by Amendment Rules, 2005.][Inserted by Amendment Rules, 2005.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Act