Section 11(3) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(3)On receipt of an application under sub-section (2), if the Authority is satisfied after enquiry that it shall not be against public interest to do so, may grant, subject to such conditions and restrictions as it may specify, a permit authorising the sinking of well and the extraction and use of the groundwater from such well, or refuse to grant permit:Provided that, before granting a permit under this sub-section, the Authority shall consult the local body concerned:Provided further that no applicant shall be refused a permit, unless he has been given an opportunity of being heard:Provided also that where the Authority to whom an application is made under sub-section (2) fails to inform the applicant of its decision on the application within a period of thirty days from the date of receipt of such application, the permit shall be deemed to have been granted to the applicant and he shall, for the purpose of this Act, be deemed to be a holder of a permit.Explanation. - For the purpose of this sub-section, "Local body" means the Municipal Corporation, Municipality, Town Panchayat, Cantonment or Village Panchayat, as the case may be.
