Section 28(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)In the process of Artificial Recharge to Ground Water from rain water (except from rooftop) falling on open land, ground, roads (paved/unpaved), agricultural farms shall not be allowed for direct recharging into the aquifers through recharge well, bore well, recharge shaft, injection well, etc.
