Section 3(4) in The Goa Ground Water Regulation Rules, 2003
(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.
