THE CHENNAI METROPOLITAN AREA
GROUNDWATER (REGULATION) ACT, 1987.
Section Page
1. Short title, extent and commencement…………………………...... 3
2. Definitions…………………………………………………………. 3
3. Grant of permit to sink well in the scheduled area……………….... 4
4. Registration of existing wells and use of groundwater in scheduled
area………………………..……………........…..………………… 6
5. Licence for extraction, use or transport of groundwater…………... 9
5-A. Prohibition of use of grondwater in certain cases………………..... 13
6. Cancellation of permit or license………………………………....... 13
7. Exemption…………………………………………………………. 14
8. Competent authority……………………………………………….. 14
9. Appeal……………………………………………………………... 15
10. Offences and penalties……………………………………………... 15
11. Offences and companies…………………………………………… 16
12. Offences under this Act to be cognizable………………………...... 16
12-A. Seizure and confiscation of property………………………………. 17
12-B. Issue of show cause notice before confiscation……………………. 17
12-C. Revision……………………………………………………………. 19
12-D. Appeal……………………………………………………………... 20
12-E. Order of confiscation no bar for inflicting any punishment……...... 20
12-F. Property confiscated to vest with Government…………………..... 20
12-G. Bar of jurisdiction………………………………………………….. 20
13. Application of this Act to extraction and use of groundwater for
agricultural purpose........................................................................... 21
14. Implementation of scheme for artificial re-charge………………… 21
15. Power of Board to make regulations………………………………. 22
16. Protection of action taken in good faith………………………….... 22
17. Other laws not affected....………………………..………………… 22
17-A. Power to amend Schedule………………...........………………….. 22
18. Power to make rules…………………......………………………… 23
The Schedule…………………………………………………………………….....… 24
Appointment of officers as authorised officers under Chennai Metropolitan Area
Groundwater (Regulation) Act, 1987………………………………………........…… 34
_______________________
THE CHENNAI METROPOLITAN AREA
GROUND WATER (REGULATION) RULES, 1988.
Sl.No. Page
1. Short title………………………………………………………....................... 37
2. Definitions………………………………………………………………....…. 37
3. Application for permit to sink well…………………………………………... 38
4. Application for licence to extract, use or transport of groundwater................. 38
5. Registration of existing wells and use of groundwater in Scheduled area....... 39
5-A. Implementation of rain water harvesting measures…………...……............... 40
6. Appellate authority.…………………………………………………...……… 50
7. Appeal………………………………………………………………………... 50
FORM -I……………………………………………………………………... 51
FORM - II…………………………………………………………………..... 53
FORM - III…………………………………………………………………… 55
FORM - IV…………………………………………………………………… 57
FORM - V……………………………………………………………………. 58
FORM - VI………………………………………………………………….... 60
FORM - VII………………………………………………………………...... 62
FORM - VIII………………………………………………………………..... 63
FORM - IX…………………………………………………………………… 64
FORM - X……………………………………………………………………. 65
F FORM - XI………………………………………................………………… 67
FORM - XII……………………………………………………………..…… 69
_______________________
THE 1 [CHENNAI] METROPOLITAN AREA
GROUNWATER (REGULATION) ACT, 1987.*
(Tamil Nadu Act 27 of 1987)
An Act to regulate and control the extraction, use or transport of ground water and to
conserve groundwater in certain areas in the State of Tamil Nadu.
WHEREAS there is often acute scarcity of water due to consecutive failure of
monsoon rains;
AND WHEREAS the available water in the Poondi, Cholavaram and Red Hills
reservoirs which are the main sources of supply of water to the 1 [Chennai] city is inadequate
to meet the requirements for drinking and other domestic purposes of the people in the
1 [Chennai] City;
AND WHEREAS the United Nations Mission which investigated the possibility of
supplementing water supply to 1 [Chennai] has recognised that a better economic answer
might lie in the development of groundwater potential and had identified the Minjur,
Duranallur-Panjetti and Tamaraipakkam-Kilanur Well fields in the Arni-Korteliy basin,
______________________________
Published in the Tamil Nadu Government Gazette Extraordinary, Part IV – Section 2, dated
17 th June 1987. (Issue No. 388, page No. 131 to 152).
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
1. Substituted for the word “Madras” by Tamil Nadu Act 28 of 1996.
the Poondi, Korteliyar Flood Plains and Kannigaipper aquifers and also Poonamalle-Porur
aquifer in Cooum-Adayar basin as having groundwater for extractions;
AND WHEREAS the United Nations Development Programme which conducted pre-
investment studies on improving water supply and sewerage systems of 1 [Chennai] concurred
with the estimation of the Geological Survey of India that groundwater can be extracted from
the twenty kilometre stretch of the coastal zone between South 1 [Chennai] and Kovalam.
AND WHEREAS the 1 [Chennai] Metropolitan Water Supply and Sewerage Board has
reported that all other possibilities of augmenting water supply to the 1 [Chennai] City have
been exhausted and that it is necessary to regulate and control the same in the City of
1 [Chennai] and the district of *Chengalpattu and to regulate and control the transport of
groundwater;
AND WHEREAS based on the United Nations Development Programme studies, a
scheme of artificial re-charge of the Arni-Korteliyar basin with excess flood water flowing
into the sea is to be taken up by interlinking Arni and Korteliyar at two or more feasible
points and also by constructing sufficient number of check dams at the appropriate places in
the Korteliyar river course;
AND WHEREAS such re-charge will enable optimum utilisation of groundwater and
formation of a hydraulic barrier against sea water instrusion;
AND WHEREAS the Government have, after careful examinations of all aspects,
decided that it is necessary in the public interest to regulate and control the extraction and use
of groundwater in any form and to conserve the groundwater in the City of 1 [Chennai] and
certain revenue villages in the district of *Chengalpattu and to regulate and control the
transport of groundwater;
______________________________
1. Substituted for the word “Madras” by Tamil Nadu Act 28 of 1996.
The Chengalpattu district was bifurgated into two districts on 1.7.1996. From 1.1.1997, the
two districts were renamed as Kancheepuram and Thiruvellore Districts. Now, there is no
district in the name of Chengalpattu.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-
eighth Year of the Republic of India as follows:-
1. Short title, extent and commencement.— (1) This Act may be called the
1 [Chennai] Metropolitan Area Groundwater (Regulation) Act, 1987.
(2) It extends to whole of City of 1 [Chennai] and the revenue villages in the
*Chengalpattu district specified in the Schedule.
(3) Sections 14 and 15 shall come into force on such date as the Government
may, by notifications, appoint and the rest of this Act shall come into force at once.
2. Definitions.— In this Act, unless the context otherwise requires,--
(a) “Board” means the 1 [Chennai] Metropolitan Water Supply and Sewerage Board
established under section 3 of the 1 [Chennai] Metropolitan Water Supply and Sewerage Act,
1978 (Tamil Nadu Act 28 of 1978);
(b) “competent authority” means the authority specified in sections 8;
**(c) “date of commencement of the Act” means the date of publication of this Act in
the Tamil Nadu Government Gazette:
(d) “domestic purposes” means the purposes of drinking, cooking, bathing, washing
and flushing of toilet; and the expression “domestic” with all its grammatical and cognate
expressions shall be construed accordingly;
Explanation.—In the case of any educational institution, hospital, nursing home or
hostel, “domestic purposes” shall include the purposes for which water is used for carrying
on the work pertaining to such educational institution, hospital, nursing home or hostel;
(e) “Government” means the State Government;
(f) “groundwater” means the water which exists below the surface of the ground;
______________________________
1. Substituted for the word “Madras” by Tamil Nadu Act 28 of 1996.
* Now Kancheepuram and Thiruvellore Districts.
** Date of commencement of this Act is 17 th June 1987.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
(g) “scheduled area” means the whole of the City of 1 [Chennai] and the villages
notified in the Schedule;
(h) “sink” with all its grammatical variations and cognate expressions includes
digging, drilling, boring or deepening;
(i) “well” means a well sunk for the purpose of searching or extracting groundwater
and includes an open well, dug well, borewell, dug-cum-bore well, tube well, filter point or
any contrivance which when installed, could be utilised for extracting groundwater.
3. Grant of permit to sink well in the scheduled area.-- (1) Notwithstanding anything
contained in any law for the time being in force, no person shall sink a well in the scheduled
area unless he has obtained a permit in this behalf from the competent authority.
(2) Any person desiring to sink a well in the scheduled area shall apply to the
competent authority for the grant of a permit for this purpose and shall not proceed with any
activity connected with such sinking unless a permit has been granted by the competent
authority.
(3) Every application made under sub-section (2) shall be in such form and contain
such particulars as may be prescribed 2 [and shall be accompanied by such fee not exceeding
two hundred and fifty rupees as may be prescribed).
(4) On receipt of an application under sub-section (2), if the competent authority is
satisfied that it shall be in the public interest so to do, it may—
(a) grant, subject to such terms, conditions and restrictions as may be specified, a permit
authorising the sinking of well: 3 [**]
4 [Provided that the competent authority while granting the permit may,
after having regard to the hydro geological conditions, water table conditions,
groundwater potential and yield of the aquifer, restrict the depth of the well; or]
(b) refuse to grant a permit:
______________________________
1. Substituted for the word “Madras” by Tamil Nadu Act 28 of 996.
2. Added by Tamil Nadu Act 29 of 1997 with effect from 10.5.1997.
3. The word “or” was omitted by Tamil Nadu Act 37 of 2002 w.e.f. 21.12.2002.
4. The proviso was inserted by Tamil Nadu Act 37 of 2002 w.e.f. 21.12.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Provided that no permit shall be refused unless the applicant has been given an
opportunity of being heard.
(5) The decision regarding the grant or refusal to grant the permit shall be intimated by
the competent authority to the applicant within such period as may be prescribed.
(6) In granting or refusing to grant permit under sub-sections(4), the competent
authority shall have regard to the following matters, namely:--
(a) the purpose or purposes for which the well is to be sunk;
(b) the existence of other competitive users;
(c) the existence of other wells in the locality;
(d) the availability of groundwater;
1 [(e) the existence of other sources of water other than wells compatibility;
(f) the compatibility with the existing water resources;
(g) the factors that affect, control or prevent pollution;
(h) the possibility for rain water harvesting and conservations;
(i) such other matter as may be prescribed].
(7) The permit shall be in such form as may be prescribed.
NOTES
Every person who desires to sink a well, whether it is a open well, dug well, bore-
well, dug-cum-borewell, tube well, filter point for extracting groundwater in the city of
Chennai or any villages of Kancheepuram and Thiruvallur districts specified in the Schedule
to this Act shall apply to the competent authorities, (i.e., in the case of city of Chennai apply
to the Chennai Metropolitan Water Supply and Sewerage Board and in the case of villages
specified in the Schedule to this Act apply to the Collector or any officer authorised for the
purpose) for grant of permit to sink a well. The applications shall be in Form-I appended to
the Rules with one rupee court fee stamp affixed on it with necessary fees as may be
prescribed. If the competent authority is satisfied, they shall grant a permit to sink
______________________________
1. Substituted for clause (e) by Tamil Nadu Act 37 of 2002 w.e.f. 21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
a well in Form-IV and if they are not satisfied, they refuse to grant permit and the
refusal to grant a permit shall be communicated to the applicant in Form-VII. Before
refusing to grant a permit by the competent authority, the applicant should be given
sufficient opportunity of being heard and only after examining his explanation, the
competent authority should refuse to grant permit. The decision to grant permit or
refusal to grant permit for sinking a well should be communicated to the applicant by
the competent authorities within 90 days of the receipt of the application. Against the
order of refusal to grant a permit to sink a well, the applicant can, within 15 days from
the date of receipt of order, prefer an appeal against the order to the Government in
the case of the order of refusal of the Board and to the District Revenue Officers
concerned in the case of refusal order of the competent authorities of the villages
concerned. The Government or the District Revenue Officer, as the case may be, may
in their discretion allow further time of 15 days, if they are satisfied that the applicant
had sufficient reasons for not preferring an appeal in time. The appeal petition shall
be in writing on plain paper with one rupee court fee stamp affixed on it.
4. Registration of existing wells and use of groundwater in scheduled area.-- (1) The
competent authority shall, within such time as may be prescribed, prepare and maintain a
register showing,--
1 [(a) the number of wells that were in existence in the scheduled area immediately
before the date of commencement of this Act;
2. the use of groundwater in the scheduled area for agricultural purpose
immediately before the date of commencement of this Act;
3. the number of wells from which water is extracted for domestic purposes;
4. the number of wells from which water is extracted for industries, automobile
service centres, multipurpose halls and other commercial entres;
5. the number of water sources both public and private.]
______________________________
1. Substituted for clauses (a) and (b) by Tamil Nadu Act 37 of 2002 w.e.f. 21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
(2) Every register prepared and maintained under sub-section (1) shall contain the
following particulars namely:--
(i) the type of well and its exact locations;
(ii) the device used for lifting the groundwater;
(iii) the date from which the groundwater is being used;
(iv) the purpose, or purposes for which the groundwater is being used;
(v) the quantity of groundwater utilised;
(vi) the extent, location and the survey number of the area where groundwater is
used for agricultural purpose;
1 [(vii) the details of the methods adopted for groundwater conservations and rain
water harvesting;
(viii) the quality of water with scientific evidence;
(ix) Such other matter as may be prescribed.]
(3) The competent authority shall as soon as may be, after the preparation of the register
under sub-section (1) and in any case not later than such time as may be prescribed, cause to
be published in such manner as may be prescribed,--
(i) in the case of revenue village specified in the Schedule, at convenient places in
the revenue village itself; and
(ii) in relation to other areas, at such places as may be prescribed;
an extract from the said register in so far as the entries in the said register relate to the
revenue village or to other area concerned.
(4) (a) where, upon the publication of the extracts under sub-section (3), any land owner or
occupier having an interest in any land situate in the scheduled area 2 [or any other person]
is aggrieved by the on-inclusion of the particulars as to the existence of any well or the use of
groundwater for agricultural purposes in relation to any such land, or by the inclusion of
incorrect particulars relating thereto, he shall make an applications to the competent authority
within such time and in such manner
______________________________
1. Substituted for “item (vii) by Tamil Nadu Act 37 of 2002 w.e.f. 21.11.2002.
2. Inserted by Tamil Nadu Act 37 of 2002 e.e.f. 21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
as may be prescribed 1 [and shall be accompanied by such fee not exceeding two hundred and
fifty rupees as may be prescribed] for inclusion, or as the case may be, for modification of the
particulars relating to such land as entered in the said register:
Provided that the competent authority may in its discretion, allow such further time as
may be prescribed for making any such applications, if it is satisfied that any 2 [owner,
occupier or other person] referred to in this clause had sufficient cause for not making the
application in time.
(b) Upon receipt of an application under clause (a), the competent authority shall after
making such enquiry as he may deem fit, 3 [pass an order in writing, within such time as may
be prescribed, including or refusing to include or modifying or refusing to modify] the
particulars relating to such land in the register:
4 [Provided that no order under this clause refusing to include or modify the particulars
shall be passed unless the applicant has been given an opportunity of being heard.]
(5) The competent authority shall, upon application made by the owner or the occupier of
the land concerned furnish an extract relating to his land in respect of which entries have been
made in the said register 5 [on payment of such fee not exceeding two hundred and fifty
rupees as may be prescribed.]
NOTES
Under this section, the competent authorities (namely, officers granting permit and
licence) should prepare and maintain a Register in Form-X showing the number of
wells, its types, the purpose for which it is used and other particulars as specified in
sub-section(2). The extract of the Register of wells should be published in the Tamil
Nadu Government Gazette and displayed in the office of the Village Administrative
Officers of the concerned villages and in the
______________________________
1. Inserted by Tamil Nadu Act 29 of 1997 w.e.f. 10.5.1997. 2. Substituted for the words “owner or occupier” by Tamil Nadu Act 37 of 2002 w.e.f. 21.11.2002. 3. Substituted for the words “include or refuse to include of modify or refuse to modify” by Tamil
Nadu Act 37 of 2002 w.e.f. 21.11.2001.
4. Proviso was inserted by Tamil Nadu Act 37 of 2002 w.e.f. 21.7.2002. 5. Substituted for the words “on payment of such fee as may be prescribed” by Tamil Nadu Act 29
of 1997 w.e.f 10.5.1997.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
office of the Area Engineers of the Board in the city of Chennai. Any land owner or
occupier who is aggrieved from the contents of the Register of wells pertaining to his
well or deletion of his well from the register or for modification of particulars
pertaining to his well shall within 30 days from th date of publications of the extracts
of the Register of wells, apply in Form-XI and one rupee court fee stamp affixed on it
with necessary fee to the competent authority. The competent authority can allow a
further period of 30 days, if they are satisfied that the land owner or occupier had
sufficient reasons for not making an application in time. The competent authority,
after making an enquiry, pass orders within 30 days from the date of receipt of the
applications. If the land owner or occupier aggrieved against the order of competent
authority, he can make an appeal to the concerned District Revenue Officer in the
case of Chennai city to the Government. The appeal should be preferred within 15
days from the date of receipt of order. The appeal petition shall be in writing in plain
paper with one rupee court fee stamp affixed on it. The appellate authority can allow
further time of 15 days, if they are satisfied that the appellant had sufficient cause for
not preferring an appeal in time. The extracts of the Register of wells can also be
obtained by the owner of well by applying in Form-XII with a fee of two rupees to the
competent authority.
5. Licence for extraction, use or transport of groundwater.-- (1) Notwithstanding
anything contained in any law for the time being in force and subject to the provisions of sub-
sections (2) to (7), on and from the date of commencement of this Act,--
(a) no person shall extract or use groundwater in the scheduled area for
any purpose other than domestic purposes;
(b) no person shall transport groundwater by means of any lorry, trailer or
any other goods vehicle.
(2) If any person desires to, --
(i) extract or use groundwater in the scheduled area for any purpose
other than domestic purposes; or
(ii) transport groundwater by means of any lorry, trailer or any other
goods vehicle,
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
then, he shall make an application to the competent authority for the grant of a licence for
such extraction, use or transport.
(3) Every application under sub-section (2) shall be made in such form and in such
manner and within such period and shall contain such particulars as may be prescribed 1 [and
shall be accompanied by such fee not exceeding five thousand rupees as may be prescribed].
(4) On receipt of an application under sub-section (2), if the competent authority is
satisfied that it shall be in the public interest so to do, it may—
(a) grant, on payment of such fees as may be prescribed and subject to
such terms, conditions and restrictions as may be specified, a licence
authorising—
(i) the extraction or use of groundwater for any purpose other than
domestic purposes; or
(ii) the transport of groundwater by means of lorry, trailer or any
other goods vehicle; or
(b) refuse to grant a licence:
Provided that no person shall be refused a licence unless he has been given an
opportunity of being heard:
Provided further that where the competent authority to whom an application is made
under sub-section (2), fails to inform the applicant of its decision on the application within a
period of ninety days from the date of receipt of such application, the license shall be deemed
to have been granted to the applicant and such person shall, for the purposes of this Act, be
deemed to be a holder of a licence.
(5) In granting or refusing a licence under this section, the competent authority shall
have regard to –
(a) the purpose or purposes for which groundwater is to be used.
(b) the existence of other competitive users;
2 [(c) the availability of groundwater and other sources of water;]
______________________________
1. Added by Tamil Nadu Act 29 of 1997 w.e.f. 10.5.1997. 2. Substituted by Tamil Nadu 37of 2002 w.e.f. 21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
(d) the effect on other sources of water supply;
(e) the compatibility with the existing water supply system;
(f) the availability of factors controlling or preventing pollution;
1 [(g) the quality of ground water;
(h) the objection from local residents against commercial extraction;
(i) the availability of factors contributing to or causing pollution;
(j) the measures taken for conservation of groundwater and harvesting of
rain water and their maintenance;
(k) Such other matter as may be prescribed.]
(6) The licence shall be in such form as may be prescribed.
(7) Notwithstanding anything contained in sub-sections (1) to (6)—
(i) every person extracting or using groundwater in the scheduled area
for any purpose other than domestic purposes; or
(ii) every person transporting or using groundwater by means of any
lorry, trailer or any other goods vehicle, immediately before the date
of the commencement of this Act, may continue to extract, use of
transport groundwater for a period not exceeding ninety days from
the said date:
Provided that such person has applied for a licence therefore under this section with in
a period of fifteen days from the said date.
Explanations.— For the purposes of this section, the expression “goods vehicle” shall
have the same meaning assigned to it in section 2(8) of the *Motor Vehicles Act, 1939
(Central Act IV of 1939).
______________________________
1. Clauses (g) to (k) were added by Tamil Nadu Act 37 of 2002 w.e.f. 21.11.2002.
* Motor Vehicles Act, 1939 was repealed. Now refer Motor Vehicles Act, 1988 (Central Act 59 of
1988).
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
NOTES
Any person desires to extract or use groundwater for any purpose other than
domestic purposes as specified in section 2 (d) of the Act or desires to transport
groundwater by lorry, trailer or any other goods vehicles in the city of Chennai and the
villages of Kancheepuram and Thiruvallur districts specified in the Schedule to this
Act shall make an application to the competent authority for licence. The application
forms and the procedures for applying for licence have been prescribed in rule 4. The
application for licence for extract or use of groundwater for non-domestic purpose
shall e in Form-II with one rupee court fee stamp affixed on it. The application for
licence for transport of groundwater by using lorry, trailer or any other goods vehicle
shall be in Form-III with one rupee court fee stamp affixed on it.
Procedure for grant of licence: The competent authorities, if satisfied to grant a
licence, they have to send a intimation to the applicant requesting him to remit the
licence fee as prescribed in the Table to rule 4. The licence fee should be remitted in
any of the Branches of State Bank of India to the credit of the Board and the
counterfoil should be presented to the competent authorities. Then, the competent
authority should grant licence in Form-V for extraction or use of groundwater for
nondomestic purpose and in Form-VI for the transport of groundwater by lorry, trailer
or any other goods vehicles. The licence is valid for one financial year (i.e., from
April to March). The licence should be renewed every year before 90 days of the
expiry of licence (i.e., before 31 st December of every year). The procedure for
applying for renewal of licence shall be the same as in the case of applying for original
licence.
Procedure for refusal of grant of licence: If the competent authority are not satisfied
to rant a licence, they have to send a intimation to the applicant in Form-VII in the
case of use of groundwater for non-domestic purpose and in Form-IX in the case of
transport of groundwater by lorry, trailer or any other goods vehicles. No person shall
be refused a licence unless he has been given an opportunity of being heard to clarify
the objections.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Remedy to the applicant in the case of refusal of licence: Any person aggrieved by
an order of refusal of licence can appeal to the District Revenue Officer in case of the
villages specified in the Schedule and in the case of city of Chennai, they can appeal
to the Government within 15 days of the receipt of the order. The appellate authority
in its discretion allow further time of 15 days, if they are satisfied that the appellant
had sufficient reasons for not preferring the appeal within the time limit. The appeal
should be in writing on a plain paper affixing one rupee court fee stamp with
necessary fee as may be prescribed.
Deemed grant of licence: If the competent authority fails to inform the applicant of
their decision on the application for licence within 90 days from the date of receipt,
the licence shall be deemed to have been granted to the applicant and such person
shall be a deemed holder of a licence for which purpose he applied.
1 [5-A. Prohibition of use of groundwater in certain cases.-- Notwithstanding
anything contained in this Act, no person shall, --
(a) extract groundwater for non potable use by an industry when alternate
sources are available from the authorized water supply agencies;
(b) extract groundwater for use in swimming pool:
Provided that the competent authority may grant permission to any organisation
including a Government Department to extract groundwater for use in swimming pools
owned or maintained by such organisation for promoting sports;
(c) Extract groundwater for gardening purposes.]
6. Cancellation of permit or licence. – (1) If the competent authority is satisfied,
either on a reference made to it in this behalf or otherwise, that—
(a) Any permit granted under sub-section (4) of section 3 or any licence
granted under sub-section (4) of section 5 has been obtained by fraud or
misrepresentation as to an essential fact; or
______________________________
1. Section 5-A was inserted by Tamil Nadu Act 37 of 2002 w.e.f. 21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
(b) a holder of a permit, or as the case may be, a licence, has failed to
comply with or contravened any of the terms, conditions and restrictions subject to
which, the permit or licence has been granted or has contravened any of the
provisions of this Act or the rules made under this Act.
then without prejudice to any other penalty to which such holder may be liable under this
Act, the competent authority may after giving to such holder, an opportunity of showing
cause, by order cancel the permit or licence.
(2) On cancellation of the permit or licence under sub-section (1), the competent
authority shall, by order, require the holder of the permit or licence, as the case may be, to
close or seal off at his own cost the well concerned in such manner as the competent
authority may specify in such order and the holder of such permit or licence shall comply
with such order.
(3) Where any holder of a permit or licence fails to comply with any order made under
sub-section (2), the competent authority may, after giving the holder of the permit or licence
due notice in that behalf, enter upon the premises where the well is situate and close or seal
off the well and the cost incurred therefor shall be recoverable from such holder of the permit
or licence as an arrear of land revenue.
7. Exemption. – Nothing in this Act shall apply to,--
(i) the Board or any officer of the said Board in the discharge of his duties of
performance of his functions as an officer of such Board; and
(ii) any person extracting groundwater from any well,--
(a) without the aid of any pumpset; or
(b) with the aid of pumpset of capacity not exceeding 0.5 Horse Power in respect of any one well.
8. Competent authority.-- (1) The competent authority for the purpose of this Act Shall
be,--
(a) in the City of 1 [Chennai], the Board; and
______________________________
1. Substituted for the word “Madras” by Tamil Nadu Act 28 of 1996.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
(b) in relation to the villages specified in the Schedule, the*Collector of
Chengalpattu or any officer not below the rank of Tahsildar,
authorised by the Government in this behalf.
(2) If the competent authority or any person duly authorised by it in this behalf has
reason to believe that an offence under this Act has been, or is being, or likely to be,
committed, the competent authority or the person so authorised may enter and inspect with
such assistance as may be necessary at any time by day or by night, any place to satisfy itself
or himself whether any of the provision of this Act or the rule made under this Act or of any
of the terms, conditions and restrictions, subject to which the permit or licence has been
granted are contravened or otherwise not complied with.
9. Appeal.-- (1) Any person aggrieved by an order made under this Act may, 1 [within such
period and in such manner and accompanied by such fee not exceeding two thousand rupees]
as may be prescribed, appeal to such authority as the Government may, by notification,
specify in this behalf.
(2) In deciding the appeal, the authority specified under sub-section (1) shall follow
such procedure as may be prescribed and the decision of such authority on such appeal shall
be final and shall not be called in question in any court of law.
10. Offences and penalties.-- (1) If any person contravenes, or fails to comply with, any of
the provisions of this Act or the rules made under this Act or of the terms, conditions and
restrictions, subject to which the permit or licence has been granted, he shall be punished for
the first offence with fine which may extend to 2 [two thousand rupees] and for the second or
any subsequent offence, with imprisonment for a term which may extend to six months, or
with fine which may extend to 3 [five thousand rupees], or with both.
______________________________
Now the Collector of Kancheepuram and Thiruvellore Districts. 1. Substituted for the words “within such period and in such period and in such manner” by
Tamil Nadu Act 27 of 1997 w.e.f. 10.5.1997.
2. Substituted for “five hundred rupees” by Tamil Nadu Act 37 of 2002 w.e.f. 21.11.2002. 3. Substituted for “one thousand rupees” ny Tamil Nadu Act 37 of 2002 w.e.f 21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
(2) Any person who after having been convicted of any offence under this Act,
continues to commit the same offence shall be punished with a further fine which may extend
to 1 [five hundred rupees] for every day during which he continues so to offend after such
conviction.
11. Offences by companies.-- (1) Where an offence punishable under this Act has been
committed by a company, every person, who, at the time the offence was committed, was in-
charge of, and was responsible to, the company, for the conduct of the business of the
company, as well as the company, shall be deemed to be guilty of the offence and shall be
liable to be proceeded against and punished accordingly:
Provided that nothing contained in this sub-section shall render any such person liable
to any punishment, if he proves that the offence was committed without his knowledge or that
he had exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any offence under
this Act has been committed by a company and it is proved that the offence has been
committed with the consent or connivance of, or is attributable to, any neglect on the part of,
any director, manager, secretary or other officer of the company, such director, manager,
secretary or other officer shall also be deemed to be guilty of that offence and shall be liable
to be proceeded against and punished accordingly.
Explanation. -- For the purpose of this section—
(a) “company” means anybody corporate and includes a firm or other
association of individuals; and
(b) “director” in relation to a firm means a partner in the firm.
12. Offences under this Act to be cognizable.-- (1) Any offence punishable under this Act
shall be a cognizable offence within the meaning of the Code of Criminal Procedure, 1974
(Central Act 2 of 1974).
(2) No court shall take cognizance of any offence punishable under this Act, except
upon a complaint in writing by the authority or an officer generally or specially authorised by
the Government in this behalf.
______________________________ 1. Substituted for “One hundred rupees” by Tamil Nadu Act 37 of 2002 w.e.f. 21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987 1
[12-A. Seizure and confiscation of property.—(1) The Government may appoint
an officer to be authorised officer to exercise the powers and perform the functions of the
authorised officer under this section and sections 12-B and 12-G and different officers may
be appointed as authorised officers for different areas.
(2) Notwithstanding anything contained in this Act or in any other law for the time
being in force, where an offence under this Act is believed to have been committed, the
competent authority may seize any vehicle of other article including pump, tube, tool or
equipment used in committing offence under this Act and shall without any unreasonable
delay, produce the vehicle together with the articles so seized before the authorised officer.
(3) Where any vehicle or other article is produced before the authorised officer under
sub-section (2) and if he is satisfied that an offence under this Act has been committed, the
authorised officer may, whether or not a prosecution is instituted for the commission of such
offence, order confiscation of the vehicle or other articles so seized.
(4) Where the authorised officer, after passing an order of confiscation under sub-
section (3), is of the opinion that it is expedient in the public interest so to do, he may order
the confiscated vehicle or other article to be sold by public auction.
(5) Where any confiscated property is sold under sub-section (4), and where the order
of confiscation made under this section is set aside or annulled by an order under section
12-C or section 12-D, the proceeds of such sale, after deduction of the expenses of, or
incidental to, such auction, shall be paid to the owner thereof or to the person from whom it
was seized, as may be specified in such order.
12-B. Issue of show cause notice before confiscation.— (1) No order confiscating any
vehicle or other article shall be made under section 12-A except after notice in writing to the
person from whom it is seized informing him of the grounds on which it is proposed to
confiscate and considering his objections, if any:
______________________________
1. Section 12-A to 12-G were inserted by Tamil Nadu Act 37 of 2002 which came into force on
21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Provided that no order confiscating a motor vehicle shall be made except after giving
notice in writing to the registered owner thereof, if, in the opinion of the authorised officer, it
is practicable to do so and considering his objections, if any.
(2) Without prejudice to the provisions of sub-section (1), no order confiscating any
vehicle or other article shall be made under section 12-A, if the owner of the vehicle or other
article, proves to the satisfaction of the authorised officer that it was used in committing the
offence under this Act without the knowledge or connivance of the owner himself, his agent,
if any, and the person in-charge of the vehicle or other article and each of them had taken all
reasonable and necessary precautions against such use.
NOTES
Sections 12-A and 12-B prescribe the procedure foe seizure and confiscation of
the vehicles or other articles including the pumps, tube, tool or equipments. The
Government in G.O. Ms. No.167, MAWS department , dated 21.11.2002 have
appointed the Managing Director, Chennai Metropolitan Water Supply and Sewerage
Board as Authorised Officer for the city of Chennai and the Collectors of
Kancheepuram and Thiruvallur in respect of the villages of the respective districts
specified in the Schedule as Authorised Officer to exercise the powers and functions
of confiscation. If any offence has been believed to be committed under this Act by
any person, the competent authority namely, the officer granting the permit or licence
may seize the vehicles or other equipments including the pumps, tube or other articles
used for extraction or transport of groundwater and immediately produce the same
before the Collector or the Managing Director, as the case may be, who is authorised
to seize the vehicles or other equipments. The Collector or the Managing Director, if
satisfied that an offence has been committed under this Act, he should issue Show
Cause Notice to the owner or occupier informing him of the grounds on which the
vehicles or equipments are proposed to be confiscated. Only after receiving the
objections from the owner and after considering the said objections, the Collector or
Managing Director can pass an order confiscating the vehicle or equipment. No order
of confiscation can be issued by the
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Collector or the Managing Director, if the owner proved to the satisfaction of the
Collector or the Managing Director that the vehicle or other equipments are used for
committing the offence under this Act without his knowledge or connivance of the
owner himself or his agent or any person incharge of the vehicles of equipments and
each of them had taken all reasonable and necessary precautions against such use.
Against the order of confiscation, the owner within 30 days of the receipt of the order,
appeal to the concerned Sessions Judge.
12-C. Revision.— The Government may on its own motion or otherwise call for and
examine the records of the authorised officer in respect of any order under section 12-A,
make such inquiry or cause such inquiry to be made and pass such orders, as they deem fit:
Provided that no proceeding shall be initiated under this section against any order passed
under section 12-A, if the time for appeal against that order has not expired:
Provided further that no order prejudicial to any person shall be passed under this section
unless such person has been given an opportunity of making his representation and his
representation is considered.
NOTES
This section gives power to the Government to revise the order of confiscation passed
by the Collector or the Managing Director of the Board by calling the records from them. If
the aggrieved person has not preferred an appeal under section 12-D of the Act to the
Sessions Court, within 30 days of the receipt of the order of confiscation, he can make an
application to the Government for revising the order of confiscation of vehicles or other
articles by the Collector or the Managing Director. Against the order of the Government, the
aggrieved person can appeal to the Sessions Judge within 30 days of receipt of the orders
from the Government. The Government can also on its own motion call for the records from
the Collector or Managing Director and examine the records and pass appropriate orders. No
action can be taken by the Government under this section if the time for appeal to the
Sessions Judge has not been expired.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
12-D. Appeal.— Any person aggrieved by any order passed under section 12-A or 12-C
may within thirty days from the date of communication to him of such order, appeal to the
Sessions Judge having jurisdiction over the area wherein the property has been seized and the
Session Judge having jurisdiction over the area wherein the property has been seized and the
Sessions Judge shall pass such order as he may think fit, which shall be final and shall not be
called in question in any court of law.
NOTES
Under this section, the aggrieved person can prefer an appeal to the concerned
Sessions Judge within 30 days from the date of receipt of the confiscation order of the
Collector or Managing Director. The aggrieved person can also prefer an appeal
against the order of Revision by the Government within 30 days from the date of
receipt of the order from the Government. The Sessions Judge after hearing both
sides, pass orders as he may think fit. The order of the Sessions Judge shall be final
and the said order cannot be questioned in any court of law.
12-E. Order of confiscation no bar for inflicting any punishment.— Any order of
confiscation under section 12-A or 12-C or 12-D shall not be a bar for inflicting any
punishment to which the persons affected thereby is liable under this Act.
12-F. Property confiscated to vest with Government.— When an order for confiscation
of any property has been passed and such order has become final, every vehicle or other
article confiscated under section 12-A, or when sold under sub-section (4) of section 12-A,
the sale proceeds thereof shall vest with the Government.
12-G. Bar of jurisdiction.— Where any vehicle or other article is seized under section 12-
A, notwithstanding anything to the contrary contained in this Act or in the Code of Criminal
Procedure, 1973 (Central Act 2 of 1974 ) or in any other law for the time being in force, the
authorised officer under section 12-A, or the Government under section 12-C or the Sessions
Judge under section 12-D alone have jurisdiction to pass orders in respect of custody,
possession, delivery or disposal of such property and no court shall have such jurisdiction.]
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
13. Application of this Act to extraction and use of ground water for agricultural
purposes.— (1) Sections 3 and 4 and so much of section 6 and of section 10 to 12 as they
relate to the contravention of the said section 3 shall apply to every person using groundwater
in the scheduled area for agricultural purposes immediately before the date of commencement
of this Act and to the competent authority.
(2) Save as other otherwise provided in sub-section (1), nothing contained in this Act
shall apply to any person using groundwater in the scheduled area for agricultural purposes
immediately before the date of commencement of this Act.
14. Implementation of scheme for artificial re-charge.— 1 [(1)] Without prejudice to the
foregoing provisions of this Act and with a view to ensure optimum utilization of
groundwater and formation of hydraulic barrier against sea water intrusion, the Government
shall issue instructions to the Board for implementing within such period as may be
prescribed the scheme for artificial re-charge of the Arni-Korteliyar basin with the excess
flood water flowing into the sea by inter-linking Arni-Korteliyar at two or more feasible
points and also by constructing sufficient number of check dams at the appropriate places in
the Korteliyar river course.
1 [(2)] Not withstanding anything contained in any other law for the time being in force
to augment the groundwater storage,--
(a) in every building owned or maintained by the Government or a company or
other institution owned or controlled by the Government, there shall be provision for rain
water harvesting which shall be made in such manner and within such time as may be
prescribed;
(b) on or after the commencement of the Chennai Metropolitan Area
Groundwater (Regulation) Amendment Act, 2002, every person who constructs a building,
whether for residential or non-residential purpose, shall provide rainwater harvesting
structures in such manner as may be prescribed;
______________________________
1. Section 14 was renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered; sub-section (2) was added by Tamil Nadu Act 37 of 2002 which came into force
on 21.11.2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
(c) the owner or occupier of any building in existence on the date of
commencement of the Chennai Metropolitan Area Groundwater (Regulation) Amendment
Act, 2002 shall provide rain water harvesting structures in such buildings in such manner and
within such period as may be prescribed;
(d) water bodies, whether public or private, shall be used only for the purpose
of storing water and not for any other purposes as such water bodies are contributing to
groundwater recharge.
Explanation.— For the purpose of this clause, “water bodies” mean lakes, ponds, tanks and
the like.]
15. Power of Board to make regulations.— With a view to prevent sea water intrusion,
the Board shall make regulations for assessing scientifically, from time to time, the quantity
of water which can be drawn from the Minjur, Duranallur-Panjetti and Tamaraipakkam-
Kilanur well fields in the Arni-Korteliyar basin, the Poondi, Korteliyar Flood Plains and
Kannigaipper aquifers and also Poonamalle-Porur aquifer in Cooum-Adayar basin and for
fixing up the limits of the drawal of groundwater by the Board:
Provided that no regulation shall have effect unless a draft of the regulations has been
sent by the Board to the Government and the approval of the Government has been sent by
the Board to the Government and the approval of the Government has been obtained therefor.
16. Protection of action taken in good faith.— No suit, prosecution or other legal
proceedings shall lie against any person for anything which is in good faith done or intended
to be done in pursuance of this Act.
17. Other laws not affected.— Save as otherwise provided in this Act, the provisions of
this Act shall be in addition to, and not in derogation of, the provisions of any other law for
the time being in force.
1 [17-A. Power to amend Schedule.— The Government may, by notification, alter, amend
or add to the Schedule or omit any of the entries specified in the Schedule and upon the issue
of such notification, the Schedule shall be deemed to be amended accordingly.]
______________________________
1. Inserted by Tamil Nadu Act 13 of 1995 w.e.f. 7.7.1995.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
18. Power to make rules.— (1) The Government may make rules to carry out the purposes
of this Act.
(2) (a) All rules made under this Act shall be published in the Tamil Nadu
Government Gazette and unless they are expressed to come into force on a
particular day, shall come into force on the day on which they are so published.
(b) All notifications issued under this Act shall, unless they are expressed to
come into force on a particular day, come into force on the date on which
they are published.
(3) Every rule made and every notification issued under this Act shall, as soon as
possible after it is made or issued, be placed on the Table of the Legislative Assembly and if,
before the expiry of the session in which it is so placed or the next session, the Assembly
makes any modification in any such rule or notification should not be made or issued, the rule
or notification shall thereafter have effect only in such modified form or be of no effect, as
the case may be, so however, that any such modification or annulment shall be without
prejudice to the validity of anything previously done under that rule or notification.
NOTES
The Government in G.O. Ms. No.78, MAWS, dated 9 th
February 1988 have
issued the Chennai Metropolitan Area Groundwater (Regulation) Rules, 1988. The
said Rules prescribe forms for applying permit, licence, etc., fees to be paid, procedure
for grant or refusal of permit and licence. The said Rules further prescribe, the time
limit for appeal, appellate authorities and provision to implement the rain water
harvesting facilities in Government buildings and private buildings and the proposed
buildings to be constructed in future.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
THE SCHEDULE.
(See sections 1 (2) and 2 (g)]
The following revenue villages in the *Chengalpattu District, namely:--
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4)
1. Vallur 42 Ponneri
2. Manopuram 107 Do
3. Lingapaiyanpettai 158 Do
4. Kalapakkam 51 Do
5. Kattupalli 92 Do
6. Ariyanuvoyal 49 Do
7. Minjur 50 Do
8. Nallore 54 Do
9. Thottakadu 52 Do
10. Thiruvallivoyal 105 Do
11. Anuppampattu 81 Do
12. Vannipakkam 56 Do
13. Marathur 89 Do
14. Lakshmipuram 157 Do
15. Peruvoyal 146 Do
16. Puduvoyal 122 Do
17. Narashunpettai 35 Do
18. Valudalambedu 36 Do
19. Nayar 34 Do
20. Seemapuram 41 Do
21. Madiyoor 40 Do
22. Lingasamudram 109 Do
23. Sivapuram 110 Do
24. Pulikulam 82 Do
25. Murichambedu 55 Do
26. Kumarasiralapakkam 84 Do
27. Devadanam 83 Do
28. Velampakkam 53 Do
* Now Kancheepuram and Thiruvellore Districts.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4)
29. Sriuvelur 86 Ponneri
30. Kanniambakkam 85 Do
31. Kolatti 47 Do
32. Nandhiyambakkam 46 Do
33. Athipattu 43 Do
34. Velur 87 Do
35. Kadamancheri 88 Do
36. Voyalur 91 Do
37. Ennore 44 Do
38. Thirukandalam 76 Thiruvellore
39. Akkaraipakkam 57 Do
40. Neyveli 77 Do
41. Anathanakkavakkam 64 Do
42. Panjetty 68 Do
43. Chinnambedu 127 Ponneri
44. Nalliankupam 128 Do
45. Arni 129 Do
46. Dorainallore 122 Do
47. Vadakkunallore 124 Do
48. Pondavakkam 131 Do
49. Sevithupanapakkam 125 Do
50. Nekkunram 31 Do
51. Vichoor 13 Do
52. Sekkancheri 30 Do
53. Gangaiyad Kuppam 58 Do
54. Thirunilai 15 Do
55. Vellivoyal 12 Do
56. Thirunilai 58 Thiruvellore
57. Amudanallur 59 Do
58. Kadanallur 59 Do
59. Koovampakkam 60 Do
60. Manjankaranai 62 Do
61. Madavilagam 65 Do
62. Kattupakkam 63 Do
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4)
63. Madavaram 130 Ponneri
64. Kilameni 312 Do
65. Adambakkam 309 Do
66. Natham 313 Do
67. Ernavakkam 311 Do
68. Bandikavanur 310 Do
69. Savundapuram 126 Do
70. Peravallur 120 Do
71. Panjetti 70 Do
72. Alingivakkam 65 Do
73. Vairavankuppam 121 Do
74. Andarkuppam 74 Do
75. Periyanjeri 75 Do
76. Madavaram 73 Do
77. Tachur 71 Do
78. Chellapillaiarkuppam 69 Do
79. Neduvarambakkam 67 Do
80. Sennivakkam 72 Do
81. Attipedu 66 Do
82. erulupattu 64 Do
83. Sayanvaram 76 Do
84. Vadakkupattu 77 Do
85. Amur 78 Do
86. Ponneri 116 Do
87. Elanambedu 80 Do
88. Atreyamangalam 79 Do
89. Anuppampattu 81 Do
90. Kilampakkam 78C Thiruvellore
91. Athangigavanoor 81 Do
92. Vengal 90 Do
93. Arumbakkam 139 Do
94. Vadamdurai 80 Do
95. Othikkadu 160 Do
96. Perumudivakkam 75 Do
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4)
97. Kadirvedu 91 Thiruvellore
98. Thalakkancheri 164D Do
99. Chittathur 158 Do
100. Karikalavakkam 144 Do
101. Gomugambedu 85A Do
102. Guruvoyal 73 Do
103. Sethupakkam 83 Do
104. Magaral 84 Do
105. Tamaraipakkam 85 Do
106. Agaram 82 Do
107. Pagalmedu 88 Do
108. Perathur 145 Do
109. Melanoor 137 Do
110. Panapakkam 55 Do
111. Melakandiyoor 147 Do
112. Ikkadu 159 Do
113. Sembedu 93 Do
114. Chittambakkam 136 Do
115. Punnapakkam 161 Do
116. Kalyanakuppam 167 Do
117. Veeraghavapuram 145A Do
118. Thandalam 156 Do
119. Kizhanoor 138 Do
120. Thirukkancheri 140 Do
121. Vishnuvakkam 143 Do
122. Vilampakkam 142 Do
123. Vadathur 146 Do
124. Velliyur 92 Do
125. Punnampakkam 87 Do
126. Alapakkam 78 Do
127. Kerani 72 Do
128. Alingivakkam 74 Do
129. Karani 74 Do
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Serial number. Name of the village. Village
number. Taluk.
(1) (2) (3) (4)
130. Kottivakkam 141 Saidapet
131. Palavakkam 142 Do
132. Neelankarai 145 Do
133. Injambakkam 146 Do
134. Sholinganallur 189 Do
135. Uthandi 191 Do
136. Karapakkam (East of B.Canal) 147 Do
137.
Oggiamthorapakkam (East of
B.Canal) 148 Do
138. Palikkaranai (East of B.Canal) 149 Do
139. Aladu 111 Ponneri
140. Ramanjeri 118 Thiruvellore
141. Karamainizambath 119 Do
142. Kunnavalam 120 Do
143. Poondi 125 Do
144. Movur 127 Do
145. Neyveli 128 Do
146. Ramathandalam 131 Do
147. Siyancheri 132 Do
148. Erayur 133 Do
149. Meyyur 134 Do
150. Monnavedi 135 Do
151. Thohikalai 153 Do
152. Ayalur 154 Do
153. Kilambakkam 155 Do
154. Pullarampakkm 162 Do
155. Perumbakkam 163 Do
156. Thiruppasur 165 Do
157. Pandur 166 Do
158. Kanagavallipuram 167 Do
159. Pattaraiperumbudur 168 Do
160. Melvilagam 169 Do
161. Kilvilagam 170 Do
162. Kallganur 171 Do
163. Vidayur 172 Do
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4)
164. Nemiliagaram 173 Thiruvellore
165. Athupakkam 174 Do
166. Karanai 175 Do
167. Palliarakuppam 176 Do
168. Pirayankuppam 17 Do
169. Venmanambudur 18 Do
170. Kadambathur 179 Do
171. Egathur 180 Do
172. Selai 181 Do
173. Pirayankuppam 182 Do
174. Kakkalakalur 183 Do
175. Thanneerkulam 184 Do
176. Puthur 185 Do
177. Tholur 186 Do
178. Sirukadal 187 Do
179. Sevapettai 188 Do
180. Ayathur 189 Do
181. Perumalpattu 193 Do
182. Tirur 194 Do
183. VengathurArmvoyal 201 Do
184. Kasavanallathur 208 Do
185. Agaram 209 Do
186. Panapakkan 210 Do
187. Ramankoil 211 Do
188. Madankuppam 212 Do
189. Senna aram 213 Do
190. Senji 214 Do
191. Thennankaranai 215 Do
192. Citrampakkam 216 Do
193. Perambakkam 217 Do
194. Kavankulathur 218 Do
195. Pudumavilangai 219 Do
196. Ammanambakkam 86 Do
197. Gerukampundi 141 Do
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4)
198. Kannathur Reddikuppam 35 Chengalpattu
199. Muttukadu 36 Do
200. Kovilanthangal (Kanjithotti) 44 Do
201. Veeraraghavapuram 9 Sriperumbudur
202. Parivakkam 10 Do
203. Panavedu Natham 11 Do
204. Pidari Thangal 12 Do
205. Kolappancheri 13 Do
206. Kulathuvanchery 45 Do
207. Srinivasapuram 46 Do
208. Kattupakkam 47 Do
209. Chenneerkuppam 48 Do
210. Koparasanallur 49 Do
211. Ayyppanthangal 50 Do
212. Thelliaragaram 51 Do
213. Mugalivakkam 53 Do
214. Mangadu 42 Do
215. Mogappair 81 Saidapet
216. Nelambu 82 Do
217. Adayalambattu 83 Do
218. Ayanabakkam 85 Do
219. Noombal 92 Do
220. Sivabootham 93 Do
221. Chettiaragaram 94 Do
222. Thandalam 95 Do
223. Kuppam 96 Do
224. Kavambakkam 97 Do
225. Porur 98 Do
226. Mettukuppam 99 Do
227. Nerkundram 100 Do
228. Virugambakkam 101 Do
229. Ramapuram 102 Do
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4) 1 [230. Mathur 31 Saidapet
231. Manjambakkam 32 Do
232. Madhavaram 30 Do
233. Tambaram 133 Do
234. Ambattur 72 Do
235. Maduravoyal 82 Do
236. Manali 21 Do
237. Chinnasekkadu 25 Do
238. Thiruvottiyur 23 Do
239. Ayapakkam 73 Do
240. Chitalapakkam 129 Do
241. Hastinapuram 127 Do
242. Alapakkam 82 Do
243. Korattur 54 Do] 2 [244. Perungalathur 134 Tambaram
245. Mudichur 135 Do
246. Irumbuliyur 137 Do
247. Peerkankaranai 134 Do
248. Kadaperi 132 Do
249. Pullikoradu 131 Do
250. Chithalapakkam 148 Do
251. Selaiyur 139 Do
252. Sembakkam 125 Do
253. Rajakilpakkam 140 Do
254. Gowrivakkam 141 Do
255. Vengaivasal 148 Do
256. Madampakkam 143 Do
257. Thiruvancheri 138 Do
258. Agaramthen 146 Do
259. Vengambakkam 145 Do
260. Kaspapuram 144 Do
1. Added by Tamil Nadu Act 13 of 1995 w.e.f. 7-7-1995.
2. Added by G.O. Ms. No.166, Municipal Administrationand Water Supply
(Metrowater) Department, dated 21st November 2002.
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4)
261. Nandambakkam 91 Tambaram
262. Parankimalai 94 Do
263. Alandur 90 Do
264. Adambakkam 107 Do
265. Pazhavanthangal 95 Do
266. Nanganallur 105 Do
267. Meenambakkam 96 Do
268. Kowlbazaar 97 Do
269. Anakaputhur 98 Do
270. Pozhichalur 99 Do
271. Pammal 100 Do
272. Zamin Pallavaram 125 Do
273. Contonment Pallavaram 120 Do
274. Isa Pallavaram 101 Do
275. Trisulam 103 Do
276. Thalakkanancheri 104 Do
277. Ullagaram 106 Do
278. Moovarasampattu 124 Do
279. Madipakkam 123 Do
280. Nanmangalam 121 Do
281. Nemillicheri 126 Do
282. Kovilambakkam 122 Do
283. Thiruneermalai 130 Do
284. Perungudi 113 Do
285. Seevaram 114 Do
286. Medavakkam 130 Do
287. Jalladianpettai 154 Do
288. Perumbakkam 153 Do
289. Sittalapakkam 148 Do
290. Kovilancheri 147 Do
291.. Madurapakkam 149 Do
292. Moolacheri 150 Do
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
293. Ottiampakkam 151 Do
294. Arasankazhani 152 Do
Serial
number. Name of the village.
Village
number. Taluk.
(1) (2) (3) (4)
295. Semmanjeri 156 Tambaram
296. Sholinganallur 155 Do
297. Sandavellur 34 Sriperumpudur
298. Sendamangalam 29 Do
299. Moondramkattalai 87 Do
300. Palur 87 Chengalpattu
301. Kannigaiper 90 Uthukottai
302. Athur 108 Ponneri.]
______________________________
THE CHENNAI METROPOLITAN AREA GROUND WATER (REGULATION) ACT, 1987
APPOINTMENT OF OFFICERS AS AUTHORISED
OFFICERS UNDER CHENNAI METROPOLITAN
AREA GROUNDWATER (REGULATION) ACT, 1987.
[G.O. Ms. No. 167, Municipal Administration and Water Supply
(Metrowater), 21 st November 2002.]
No. II(2)/maws/970(a-3)/2002.— In exercise of the powers conferred by sub-section
(i) of section 12-A of the Chennai Metropolitan Area Groundwater (Regulation) Act, 1987
(Tamil Nadu Act 27 of 1987), the Governor of Tamil Nadu hereby appoints the officers
specified in column (1) of the table below to be authorised officers for the areas specified in
the corresponding entry in column (2) thereof to exercise the powers and perform the
functions of the authorised officers under sections 12-A, 12-B and 12-G of the said Act:--
TABLE
Officer Area
(1) (2)
1. Managing Director, Chennai Metropolitan Water
Supply and Sewerage Board.
City of Chennai.
2. Collectors of Kancheepuram and Thiruvallur. Villages specified in the
Schedule to the said Act coming
under the district of
Kancheepuram and Thiruvallur.
__________________________