Section 23(1) in Punjab Water Resources (Management and Regulation) Act, 2020
(1)If the Authority, after due enquiry, is satisfied that any person has wilfully failed to comply with the directions issued or conditions imposed under sub-section (2) of section 15 of this Act, the Authority may, by an order, in addition to any other action which may be taken under this Act, ban the operation of machinery using electricity or carrying on of any industrial process which utilizes water in the premises where violation of the directions or conditions imposed has taken place:Provided that before issuing any order under this sub-section, the Authority shall give an opportunity of hearing to the concerned person after a notice of not less than seven days.
