Section 9 in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
9. Powers and functions of District or Corporation Level Authority.
- The District or Corporation Level Authority shall, in such manner as may be prescribed, -(a)prepare district profile on ground water resources in the district or corporation, as the case may be, in every five years;(b)issue permit or certificate of registration under clause (b) of subsection (3) of section 7 and sub-section (2) of section 8, respectively or under clause (b) of sub-section (4) of section 7 and under subsection (2) of section 8, respectively;(c)keep a regular vigil on the quality and quantity of water available from the ground water resources in the district or the corporation, as the case may be, and promptly bring to the notice of the State Level Authority any sudden deterioration in ground water resources or contamination of ground water resources with poisonous metals or chemicals or otherwise;(d)ensure that the provisions of this Act or the rules made, orders or directions issued, thereunder have been complied with in respect to the existing or new ground water resources in the district or the corporation, as the case may be;(e)help to prepare a plan for conservation, maintenance and utilization of ground water within the district or the corporation, as the case may be, and send such plan to the State Level Authority for enforcement during the next five years;(f)bring to the notice of the State Level Authority, if any unexpected deterioration or contamination of ground water resources is reported within the said plan period and after necessary investigation into the causes, take step to rectify the situation under the guidance and supervision of the State Level Authority;(g)maintain separate registers for issuing permit or certificate of registration granted by the District Level Authority under clause (b) of subsection (3) of section 7 or under sub-section (2) of section 8, as the case may be, and the Corporation Level Authority under clause (b) of sub-section (4) of section 7 or under sub-section (2) of section 8, as the case may be.
