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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(b) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(b)the holder of the permit or certificate of registration has without reasonable cause failed to comply with the conditions subject to which the permit or license and certificate of registration has been granted or has contravened any of the provisions of this Act or the rules made thereunder; or