Section 15 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
15. Fixing of limit for abstraction of Ground Water for Commercial, Industrial, Infrastructural or Bulk users of ground water.
(1)The State Ground Water Management, and Regulatory Authority in consultation with the Ground Water Department (depending upon the hydro geological conditions and resource potential of the area concerned) shall fix the ground water abstraction limit for the existing Commercial, Industrial, Infrastructural or Bulk users of ground water while issuing registration for well in Notified as well as Non-notified areas and for all the new Commercial, Industrial, Infrastructural or Bulk users of ground water in Non-notified areas, while issuing registration or authorisation certificate/No-objection certificate for well, in such terms and conditions as may be prescribed.(2)No person can withdraw ground water in contravention of the limit fixed under subsection (1).
