Section 23 in Punjab Water Resources (Management and Regulation) Act, 2020
23. Action for noncompliance of directions of the Authority.
(1)If the Authority, after due enquiry, is satisfied that any person has wilfully failed to comply with the directions issued or conditions imposed under sub-section (2) of section 15 of this Act, the Authority may, by an order, in addition to any other action which may be taken under this Act, ban the operation of machinery using electricity or carrying on of any industrial process which utilizes water in the premises where violation of the directions or conditions imposed has taken place:Provided that before issuing any order under this sub-section, the Authority shall give an opportunity of hearing to the concerned person after a notice of not less than seven days.(2)The Authority may, after an order under sub-section (1), issue directions to any entity supplying electricity to the premises mentioned in sub- section (1) for stopping of electricity supply to that premises and the entity shall comply with the order of the Authority within twenty four hours of the receipt of the orders and shall not restore the electricity supply till such time, as may be permitted by the Authority.
