Section 19 in The U.P. Water Management And Regulatory Commission Act, 2008
19. Arbitration. -
Any dispute or differences arising between licensees or users in respect of matters specified in sub-section (2) of Section 35 may be referred to the Commission for arbitration. The Commission may proceed to act as Arbitrator or nominate an Arbitrator to adjudicate and settle the dispute. The Arbitrator shall follow the procedure as laid down in Arbitration and Conciliation Act, 1996.
