Section 46(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)The District Ground Water Management Council, subject to the provision of this Act, may require any Commercial, Industrial, Infrastructure or Bulk user of ground water and any existing agency, who has sunk or is sinking a well or who has extracted or is extracting water in contravention of any of the provisions of this Act, by notice in writing to stop such extraction within the time specified in the notice, being not less than fifteen days, and require the owner or the person in possession of the well to close or seal off the well at his expense and in such manner as it may specify in such order.
