Section 3(3) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(3)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, by order in writing, allow withdrawal and use of the water of a lake for the purposes for which it was withdrawn and used immediately before the commencement of this Act to the extent such withdrawal does not affect adversely the protection and development of the lake.
