Section 12 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
12. Ban on new well construction in notified areas.
(1)No person or group of persons or institution or agency or establishment shall construct/sink any new well for Commercial, Industrial, Infrastructural and Bulk use including construction of boring's/tube wells under Government Schemes within the notified areas, except Government schemes for drinking water supplies and tree plantations. If anyone contravenes the provisions of this sub-section, he or she will be liable for punishment under Chapter VIII. Such ban shall continue till the area is de-notified by the State Government on advice of Uttar Pradesh State Ground Water Management and Regulatory Authority on the basis of new Ground Water Resource Estimation Report or significant improvement in declining trend of urban ground water levels after seeking approval from the State Government.(2)Extraction, sale and supply of raw/unprocessed/untreated ground water in notified areas by a person or class of persons or institution or agencies or any other establishment for the purpose of commercial/bulk uses will not be allowed and such an act will be punishable under Chapter VIII.
