Section 8(3) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(3)Identification of areas for the purpose of regulating ground water: The Ground Water Department in consultation with State Ground Water Management and Regulatory Authority shall identify and delineate the areas, such as over-exploited and critical blocks categorised as per latest Ground Water Resource Estimation carried out by the Ground Water Department and Central Ground Water Board and the stressed Municipal/Urban areas (where significant decline of ground water levels, i.e., more than 20cm/year recorded during the last five years), for taking up appropriate measures for overall management and regulation of ground water in such areas, which are to be designated as notified areas for the purpose of the regulation through notification.
