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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2) in Tamil Nadu Municipalities (Regulation of Sinking of Wells and Safety Measures) Rules, 2015

(2)In case of violation of any of the conditions of the Certificate of Registration and any of the provisions of these Rules, the Commissioner, the District Collector, as the case may be may cancel the Certificate of Registration, after giving an opportunity of hearing, to the holder of such Certificate.Form - A(see rule 3 (1) of the Tamil Nadu Municipalities (Regulation of Sinking of Wells and Safety Measures) Rules, 2015)Application for Grant of PermitFromThiru/Tmt./Selvi .................... (Name of the Applicant)S/o, W/o, D/o
(Address)To
The Executive Authority,............... Corporation / Municipality / Town Panchayat.Sir,I, Thiru/Tmt./Selvi .............. (Name) residing at ............. (address of the individual) intend to sink / deepen / rehabilitate a well (open well / bore well / tube well) in the land bearing Survey No ............. owned by me / by ................ (Land owner Name and address) .................. in .................... Corporation / Municipality / Town Panchayat.I request you to kindly grant me a permit to sink / deepen / rehabilitate the well . I enclose herewith a demand draft for Rs. .............. (Rupees ........................ only) towards the fee.Details of the well:
1. Type of well .... Open-well / Bore-well / Tube-well / Dug-well /Dug-cum-Bore well.
2. Purpose of well .... Agriculture / Industrial/ Commercial / others(Specify the exact nature of the purpose)
3. Diameter and Depth of the well (in meters) ....  
4. Nearest places .... Schools / hospitals / temples / markets / otherplaces where people assemble.
5. Distance between the well site and the placesmentioned in item 4 (in meters) ....  
6. Whether the entrance to the well is protected bycompound wall / fencing / barricades, etc. ....  
7. Nature of the soil .... Clay / Sand / others (specify)
8. Name of the person / Agency / Firm going toexecute the work. ....  
9. Address and contact details of the Person /Agency / Firm going to execute the work. ....  
10. Whether the Person / Agency / Firm going toexecute the work possess a valid Certificate of Registrationgranted in Form - F. If yes, enclose a copy of the Certificate ofRegistration. .... Yes / No
Declaration