Section 31(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)The Appropriate Authorities shall encourage rainwater harvesting and catchment conservation as per geological conditions which should be integral part of Water Security Plans. The Appropriate Authorities shall, sensitise different users of ground water about the suitable technologies of rainwater harvesting systems in stressed urban and rural areas. Users of ground water may obtain suitable technical drawing and design of Rain Water Harvesting System from the Appropriate Authorities. They shall undertake all possible steps in integrated natural resources conservation, use and regulation for the augmentation of ground water resources within its jurisdiction, through integration and convergence of all natural resources relating to developmental schemes and projects.
