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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(h) in Uttarakhand Water Management and Regulatory Act, 2013

(h)to impose penalty on any organization or agency, whether Government or private, any individual or a group of individuals who change, alters or cause to change or later the status of any surface or ground water resources without the specific sanction or approval of the Commission;