Section 17 in The Goa Ground Water Regulation Act, 2002
17. Offences and Penalties.
- (A) For non-receipt of information:If any user,-(a)contravenes or fails to comply with any of the provisions of this Act or rules made thereunder, in supplying information as prescribed; or(b)obstructs the Ground Water Officer or any other person authorised by him to exercise any powers under this Act, he shall be punishable-(i)for the first offence, with fine which may extend to rupees one thousand; and(B)For illegal sinking/construction and/or use of wells and/or transportation of water and/or polluting and contaminating ground water:(ii)for the second and subsequent offence, with fine which may extend to rupees two thousand, every time.If any user-(a)contravenes or fails to comply with any of the provisions of this Act or any rule made thereunder;(b)obstructs the Ground Water Officer or any other person authorised by him to exercise the powers under this Act, he shall be punishable-(i)for the first offence, with fine which may extend to rupees five thousand;(ii)for the second and subsequent offence, with imprisonment for a term which may extend to six months and/or with fine which may extend upto rupees ten thousand, every time.
