Section 45 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
45. Power of the appropriate authorities to call for information.
- The State Ground Water Management and Regulatory Authority and the District Ground Water Management Councils shall have the power to call for any information from any department of the State Government or any other person, which is required by it in the exercise is powers and the performance of its duties and functions under this Act or |he rules, regulations and bye-laws made thereunder, and such department or person shall be bound to furnish such information.
