Section 11(2) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(2)Where such owner or person fails to comply with any order made under sub-section (1), the appropriate authority may, after giving such owner or persons due notice in that behalf, enter upon the land and close or seal off the well and the cost incurred thereof shall be recoverable from such owner or person as an arrears of land revenue.
