Section 2(j) in Uttarakhand Water Management and Regulatory Act, 2013
(j)"Ground water entitlement" means and individual or bulk water entitlement to a volumetric quantity of water to be extracted from a tube well, bore well or other well or by any other means of extraction of ground water, or a group or field or wells duly and legally permitted, registered and constructed in accordance with standards prescribed by the [Commission] [Substituted words 'commission' by section 2 of Act no. 03 of 2016 of the Uttarakhand.];
