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State of Uttarakhand - Section

Section 26 in The Uttarakhand Water Tax on Electricity Generation Act, 2012

26. [ [Substituted by Uttarakhand Act No. 4 of 2016, dated 31.3.2016.]

(1)The Commission shall discharge the following functions in addition to the functions specified in Water Management and Regulatory Commission established under Uttarakhand Water Management and Regulatory Act, 24 of 2013, namely -
(a)To enforce the decisions and orders issued under the Act;
(b)To judicate upon the disputes regarding Water Tax;
(c)To ensure transparency while exercising the powers and discharging its functions;
(d)To establish a system of enforcement, monitoring and measurement of water drawn for electricity generation;
(e)To execute other functions as may be assigned to him or fix by the Government.]