Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(1)The Director, Groundwater Surveys and Development Agency shall lay down the method of calculation of annual recharge and extraction of groundwater for the purpose of determining whether a particular watershed is over-exploited or not. The unit of area for this purpose should be mini watershed.