Section 24(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)The Ground Water Department shall identify and demarcate (vertically and laterally), in consultation with the State Ground Water Management and Regulatory Authority, District Ground Water Management Councils and the expert bodies such as Central Ground Water Board, Uttar Pradesh Jal Nigam and Uttar Pradesh Pollution Control Board such areas which are found affected with ground water quality and pollution hazards for the purpose of prevention and control of ground water pollution in such areas and also to find safe quality zones for potable water supplies.
