Section 17(5) in Punjab Water Resources (Management and Regulation) Act, 2020
(5)The Authority may with the approval of the Government, fix charges for extraction of groundwater by any person but no charges shall be levied on extraction of water by households drawing water for their own drinking and domestic purpose through non-energised means or through a pump up to 2 Horse Power from a single tube-well in the household where common piped water supply is not available.
