Section 48 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
48. Ground Water Fund.
- The State Government shall create a fund to be known as Ground Water Fund and all the receipts on account of penalties, registration fees, fee on ground water extraction, etc. shall be credited to this fund. The fund shall be operated by the Director, Ground Water Department. The fund shall be utilised for Ground Water Management activities in the State such as conservation of ground water, both through demand side and supply side management for encouraging demand side interventions and for increasing efficiency of ground water usage by effective monitoring devices/mechanisms, decided by the State Government and Ground Water Department.
