Section 20 in The Bihar Ground Water (Regulation and Control of Development and Management) Act, 2006
20. Offences and Penalties.
- If any user of ground water:(a)contravenes or fails to comply with any of the provisions of this Act or any rule made thereunder,(b)obstructs the Authority or any other person authorized by it to exercise any of the powers under this Act,he shall be punishable,(i)for the first offence with fine which may extend to five thousand rupees, and(ii)for the subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to ten thousand rupees or both.
