Section 10(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)Registration of existing commercial, industrial, infrastructural and bulk users of Ground Water. Every existing well for commercial, industrial, infrastructural and bulk user located in notified areas (both urban and rural areas) shall apply to the respective District Ground Water Management Council for grant of a certificate of registration. The procedure, time-limit, forms, fee, etc. and other provisions for the grant of registration certificate shall be such as may be prescribed;Provided that-(a)where any existing Commercial user or Bulk user is found extracting ground water without registration, he or she or a group of persons or an agency (as the case may be) shall be liable to be punished under Chapter VIII;(b)where a registered well becomes defunct, the fact shall immediately be brought to the notice of the respective District Ground Water Management Council by the user of ground water;(c)where any such user of ground water, having certificate of registration wants to carry-out any modification or alteration in a registered well, he or she or a group of persons or an agency (as the case may be) shall obtain clearance for the same from the State Ground Water Management and Regulatory Authority in such manner as may be prescribed.
