Section 2 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)'Appropriate Authorities' means 'Gram Panchayat Ground Water Sub-Committee'; 'Block Panchayat Ground Water Management Committee'; 'Municipal Water Management Committee' and the 'District Ground Water Management Council';(b)'Aquifer' means an underground layer of geological formation, group of formations or part of a formation, comprising fractured rocks, sand, gravel and like sediments, that is sufficiently porous, permeable and saturated with water and that transmits/ accepts and yields significant quantity of water to a well or spring;(c)'Bhoojal Sena' means group of persons constituted in every district of Uttar Pradesh for carrying out ground water awareness programs;(d)'Block Panchayat Ground Water Management Committee' means the Block Panchayat Ground Water Management Committee constituted under Section 4;(e)'Bulk User' means a person or a group of persons including any establishment such as hotels/lodges/private residential buildings/housing colonies/resorts/private hospitals/nursing homes/business complexes/malls/water parks, which extract and use ground water for the purpose of his or her or their operational water needs;(f)'Central Ground Water Board' means the Central Ground Water Board; Ministry of Water Resources, River Development and Ganga Rejuvenation, Government of India;(g)'Commercial user' means a person or a group of persons including any institution or any agency or any establishment who or which extract and use ground water for the purpose which directly or indirectly benefits his/her or their business or trade to make financial gain or profit;(h)'Development Authority' means a District Development Authority in the State of Uttar Pradesh;(i)'District Ground Water Management Council' means the District Ground Water Management Council constituted under Section 6;(j)'Drilling Agency' means an establishment, owned by a person or a class of, persons or an institution, who or which is involved as a part of trade thereof drilling wells/ tube wells for extracting and use of ground water for any purpose such as domestic/ drinking/commercial/industrial/bulk/infrastructure use;(k)'Environmental flows' refer to the quality, quantity, and timing of water flows required to maintain the components, functions, processes, and resilience of aquatic ecosystems that provide goods and services to people;(l)'Gram Panchayat Ground Water Sub-Committee' means the Gram Panchayat Ground Water Sub-Committee constituted under Section 3;(m)'Ground Water Department' means the Ground Water Department of the Government of Uttar Pradesh;(n)'Ground Water Quality Sensitive Zone' means such an area where quality of ground water is affected with high levels/excessive concentration of chemical elements, physio chemical constituents, heavy metals and bacteriological contamination, resulted due to geogenic or anthropogenic causes;(o)'Ground Water Resource Estimation Report' refers to the latest approved report, based on the Ground Water Estimation Committee methodology, prepared by the Ground Water Department, Uttar Pradesh and Central Ground Water Board for block-wise assessment of ground water resources including categorisation of blocks into over-exploited, critical, semi-critical and safe categories;(p)'Ground Water Security Plan' means a plan to be progressively based on available hydro-geological in formations and shall include such measures/interventions which are area specific and hydro-geologically feasible;(q)'Ground Water' means the water occurring in its natural state below the ground surface in the zone of saturation and that can be extracted through wells or any other means or emerges as springs and base flows in streams and rivers;(r)'Industry' means any business, trade, undertakings, manufacture or calling of employers, carried out with a motive to make any gain or profit, and includes any calling service, employment, handicraft, or industrial occupation or avocation of workman or any systematic activity carried on by co-operation between an employer and his workman (whether such workman are employed by such employer directly or by or through any agency including a contractor) for the production of goods;(s)'Infrastructural User' means a person or a group of persons including a firm or any company, who or which extract and use ground water for the purpose of carrying out such activities/projects which are directly related to infrastructural development;(t)'Municipal Water Management Committee' means the Municipal Water Management Committee constituted under Section 15;(u)'Notified area' means the area notified as such under Section 9 which includes over-exploited, Critical blocks and Stressed Urban Areas;(v)'Pani Panchayat' means a group of persons constituted at pond level for maintenance and conservation of ponds;(w)'Pollution' means such contamination of ground water or surface water or such alteration of the physical, chemical or biological properties of water or such discharge of any Sewage, Plastic, Thermocol or trade effluent or of any other liquid, gaseous or solid substance into ground water (whether directly or indirectly) as may, or is likely to, create a nuisance or render such ground water harmful or injurious to public health or safety, or to domestic, commercial, industrial, agricultural or other legitimate uses, or to the life and health of animals or plants or of aquatic organisms;(x)'Rainwater harvesting' means the technique or system of collection and storage of rainwater, at micro watershed scale, including roof-top harvesting, for storage or for recharge of ground water;(y)'Rural Areas' means those areas which are not classified as Urban Areas;(z)'State Ground Water Management and Regulatory Authority' means the Uttar Pradesh State Ground Water Management and Regulatory Authority established under Section 7;(aa)'Urban Areas' means the areas notified by a development authority or a municipality or a regulatory body as the case may be, excluding such areas/lands as are classified for agriculture use in the master plan of a development authority or a municipality or a regulated area;(ab)'User of ground water' means a person or a class of persons or an institution who or which own or use or sell ground water for any purpose including domestic use made either on personal or community basis and includes an industry, a commercial user, a bulk user, a company or an establishment whether government or not but does not include a person or a class of persons or an institution who or which use ground water drawn from well by manual or animal devices such as hand pump, rope and bucket, Persian wheel, etc.;(ac)'Water and Sanitation Committee' means a committee constituted in each gram panchayat for planning, monitoring, implementation and maintenance of water and sanitation schemes;(ad)'Water User Association' means an organisation of elected people constituted at canal outlet level for managing and maintaining irrigation water system;(ae)'Well' means a structure sunk for the search or extraction or recharge of ground water and shall include open well, dug well, bore well, dug-cum bore well, tube well, infiltration gallery, recharge well or any of their combination or variation, which, could be utilised for extraction of ground water, recharge ground water.(2)Words and expressions used but not defined herein and defined in any law for the time being in force shall have the same meaning respectively assigned to them in the respective laws.
