Section 3(3) in Punjab Preservation of Subsoil Water Act, 2009
(3)Notwithstanding anything contained in sub-sections (1) and (2), the provisions of this section, shall not be applicable to-(a)any research project of the Punjab Agricultural University, Ludhiana;(b)any other Research Institute, as may be declared by the State Government by notification in the Official Gazette;(c)any water logged area, as may be declared by the State Government by notification in the Official Gazette;Explanation. - For the purpose of this clause, the term `water logged area' means an area, having depth to water table less than one metre below the ground level; and(d)any other method of paddy crop, as may be declared by the State Government by notification in the Official Gazette.
