Section 39(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)If any commercial, industrial, infrastructural and bulk user of ground water or any drilling agency,-(a)contravenes or fails to comply with any of the provisions of this Act or any rule made thereunder except provisions described under Chapter V; or(b)obstructs the Appropriate Authorities or any other person authorised by the State Ground Water Management and Regulatory Authority to exercise any of the powers under this Act, shall be punishable with fine which shall not be less than two lakh rupees which may extend up to five lakh rupees or imprisonment which shall not be less than six month and which may extend to one year or with both, in case of first offence; or(c)repeats the offence after conviction thereof under sub-clause (b), such user shall be deemed to be guilty of second offence and shall be punished with fine which shall be double the amount of fine awarded to him or her, in addition to imprisonment awarded to him or her under the said sub-clause. Besides, the authorisation/no-objection certificate granted to him under this Act shall be cancelled with immediate effect.
