Section 21 in Uttarakhand Water Management and Regulatory Act, 2013
21. Offence by user.
(1)A person make offence under this Act, if user, than in the time of offence together the user for the dealing of his business, the incharge of user and responsible for that, the every person shall also be culprit for offence and shall be responsible for the proceeding against him and shall be punishable accordingly :Provided that any persons shall not be punishable if he proved that such offence shall be made without his knowledge or he take reasonable quick action for the prevent of such offence.(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.
