Section 29 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
29. Prohibition on polluting of ponds, rivers, wells, etc.
(1)The Appropriate Authorities shall ensure that no commercial, industrial, infrastructural and bulk user pollute ponds, rivers, wells, etc. by disposing or discharging of dirty water or any other polluting matter.(2)Any person who contravenes the provision of sub-section (1) shall be liable to be punished under sub-section (2) of Section 39.(3)The Appropriate Authorities shall take all measures to ensure that any waste from domestic household does not pollute ponds, rivers, wells, etc.
