Section 6(2) in The Goa Ground Water Regulation Act, 2002
(2)Any person desirous of transporting more than 30,000 litres of ground water annually from a source of water in a Scheduled area by any means of surface transport or by pipeline shall apply, in the prescribed form and manner, to the Ground Water Officer for the grant of permission and shall not proceed with any activity connected with the transportation unless permission has been granted by the Ground Water Officer.
