Section 4 in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995
4. Responsibility of the Village Panchayat to report violation of the provisions of the Act.
- It shall be the primary responsibility of the Village Panchayat concerned to report, violation of the provisions of sub-section (1) of section 3 of the Act to the Block Development Officer of the Panchayat Samiti concerned as well as to the Tahsildar, who in turn shall report the matter to the Appropriate Authority.
