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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1)(d) in The Kerala Ground Water (Control and Regulation) Act, 2002

(d)to enquire, by order in writing the persons digging a well to keep and preserve in such manner as may be prescribed, the samples of soil or materials extracted from there as directed by the Authority for a period not exceeding three months from the date of completion or abandonment of the work;