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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1)(j) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(j)to enter and search at all reasonable times with such assistance, if any, as it considers necessary, any place in which it has reason to believe that offence under this Act has been or is being committed and to order in writing the person who has or is committing the offence not to extract or use the groundwater for a specified period not exceeding thirty days;