Section 21(2) in Uttarakhand Water Management and Regulatory Act, 2013
(2)Notwithstanding anything contained in sub-section (1), where any offence made by user under this Act and it is proved that the offence made with the consent or the silence acceptance by any Director, Manager, Secretary or other Officer or such offence made with the reason of their negligence, than such Director, Manager, Secretary or Officer shall also be deemed culprit of offence and shall be responsible for the proceeding against him and shall be punishable accordingly.
