Section 33(3) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(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.
