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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(7) in The Goa Ground Water Regulation Rules, 2003

(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