Section 33 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
33. Prevention and mitigation of waterlogging.
(1)The Appropriate Authorities shall within their areas discourages and prevents such activities that are likely to lead to potential waterlogging of land. Such bodies shall undertake all possible regulatory measures, for the protection of land against waterlogging.(2)In canal commands, the Irrigation Department shall take appropriate measures and make provisions, to effectively improve sub-surface water logged conditions.(3)The Gram Panchayat Ground Water Sub-Committee, Block Panchayat Ground Water Management Committee or Municipal Water Management Committee, may impose such stipulated conditions, as may be prescribed, for regulating such activities in waterlogged areas that may lead to worsening of the waterlogging condition. The Block Panchayat Ground Water Management Committee/Municipal Water Management Committee, in consultation with the District Ground Water Management Councils and concerned departments, shall take steps to mitigate waterlogging through proper interventions.(4)Water logging mitigation measures shall be adopted by using appropriate processes and technologies, in due consultation with expert bodies/concerned departments.
