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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(1)(c) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(c)repeats the offence after conviction thereof under sub-clause (b), such user shall be deemed to be guilty of second offence and shall be punished with fine which shall be double the amount of fine awarded to him or her, in addition to imprisonment awarded to him or her under the said sub-clause. Besides, the authorisation/no-objection certificate granted to him under this Act shall be cancelled with immediate effect.