Section 20(1) in Uttarakhand Water Management and Regulatory Act, 2013
(1)Whoever :-(a)In contravention of the provision of this Act, the rules or the regulations made under this Act, engaged in the business of distribution or supply of water; or(b)Refuses or fails without reasonable causes to comply with, or give effect to any direction, order or requirement made under this Act;shall be guilty of an offence under this Act.
