Section 3(4) in The Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(4)On receipt of an application under sub-section (2), if the competent authority is satisfied that it shall be in the public interest so to do, it may-(a)grant, subject to such terms, conditions and restrictions as may be specified, a permit authorising the sinking of well: [* * *] [The world 'or' was omitted by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2002 (Tamil Nadu Act 37 of 2002) with effect from 21st December 2002.][Provided that the competent authority, while granting the permit may, after having regard to the hydro-geological conditions, water table conditions, groundwater potential and yield of the aquifer, restrict the depth of the well; or] [The proviso was inserted by the Chennai Metropolitan Area Groundwater (Regulation) Amendment Act, 2002 (Tamil Nadu Act 37 of 2002) with effect from 21st December 2002.](b)refuse to grant a permit:Provided that no permit shall be refused unless the applicant has been given an opportunity of being heard.
