Section 6 in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
6. Power to notify areas to regulate and control the development and management of ground water.
(1)The Authority shall function under the overall control and supervision of the State Government.(2)If the Authority, after consultation with various expert bodies, including Central Ground Water Authority is of the opinion that it is necessary or expedient in the public interest to control and regulate the extraction or the use or both of ground water in any form in any area, it will advise the Government to declare any such area to be notified area for the purposes of this Act will effect from such date as may be specified therein. This declaration will be notified in the Official Gazette:Provided that the date so specified in the notification shall not be earlier than three months from the date of the publication of the sad notification.(3)Every such notification shall, in addition to its publication in the Official Gazette, be published in not less than one daily regional language newspaper having wide circulation in the State, and also be served in such manner as the Government may think fit and all or any of the following modes may be followed in effecting such service, namely -(a)by affixing a copy of the notification to some conspicuous part of the offices of the village Panchayats located in the said area;(b)by proclaiming by beat or drum or by means of loudspeakers the contents of the notification in the said area;(c)in such other manner as may be prescribed.(4)If in the opinion of the Authority, the availability of the ground water has improved in a notified area, it may advise the State Government to de-notify such area, and the State Government may do so according to the procedure prescribed above under Section 5(3) of the Act.(5)The Authority shall take steps to ensure that exploitation of ground water resources does not exceed the natural replenishment to the aquifers and wherever, there is mismatch, steps shall be taken to ensure augmentation of ground water resources in addition to regulatary measures.(6)The Authority shall maintain and upkeep the date base of ground water related information.
