Section 5(1) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(1)Notwithstanding anything contained in any law for the time being in force and subject to the provisions of sub-sections (2) to (7), on and from the date of commencement of this Act,-(a)no person shall extract or use groundwater in the scheduled area for any purpose other than domestic purposes;(b)no person shall transport groundwater by means of any lorry, trailer or any other goods vehicle.
