Section 40 in The U.P. Participatory Irrigation Management Act, 2009
40. Charges recoverable in addition to penalties and decision of questions under Sections 38 and 39.
(1)All charges for the unauthorized use or waste of water may be recovered in addition to any penalties incurred on account of such use or waste.(2)All decisions under Sections 38 and 39 shall be made by the water users' association subject to an appeal to the appellate officer.
