Section 3 in State Water Resources Regulatory Authority (Guidelines on Selection of Water Sources and for, ensuring availability of Water for the Water Supply Irrigation Systems) Regulations, 2018
3.
(a)Offences. - Any action by users which may be in violation of any of the provisions of these Regulation shall be deemed to be an offence punishable under Sections 156, 159, 164 and 167 of the Act as the case may be.(b)Penalties. - The offenders shall be punishable under the relevant Sections of the Act and Rules and penalties applied as per the provisions of the Act/Rules.Chapter-V Power to Amend, etc.
