Section 15(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)The State Ground Water Management, and Regulatory Authority in consultation with the Ground Water Department (depending upon the hydro geological conditions and resource potential of the area concerned) shall fix the ground water abstraction limit for the existing Commercial, Industrial, Infrastructural or Bulk users of ground water while issuing registration for well in Notified as well as Non-notified areas and for all the new Commercial, Industrial, Infrastructural or Bulk users of ground water in Non-notified areas, while issuing registration or authorisation certificate/No-objection certificate for well, in such terms and conditions as may be prescribed.
