Section 16(3) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(3)For the purpose of measuring and recording the quantity of ground water extracted, every said user shall affix meters of such standards and at such places as may be prescribed and it shall be presumed that the quantity recorded by the meter has been extracted by the said user, until the contrary is proved. An annual ground water audit shall be conducted to check the actual extracted water against quantity of ground water allowed/authorized for extraction.
