Section 39(4) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(4)Whoever being an owner of a building liable for installation of a system for harvesting rainwater to recharge ground water as per the sanctioned drawing, design and guidelines issued by any of the Development Authority or any other authority having power to sanction drawing, fails to do so, shall be punished in such manner and with such punishment as may be prescribed.
