Section 16(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)No commercial, industrial, infrastructural or bulk user of ground water hereinafter in this section refer to as the said user, shall extract ground water in both the notified and non-notified areas without payment of fee to be charged annually on the basis of quantity of ground water drawl. The fee shall be deposited in such manner as may be prescribed.
