Section 30 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
30. Self regulation.
(1)The farmers of notified areas (Rural) shall be encouraged by the respective Gram Panchayat Ground Water Sub-Committees, Block Panchayat Ground Water Management Committees for adopting the process of self regulation.(2)Process for adopting self regulation: The process of self regulation shall be adopted in the following manner in order to protect, conserve and regulate ground water resources in the stressed areas,-(a)the farmers shall ensure that by applying desired quantity of irrigation water/ number of watering to the crops as per the requirement of watering scientifically recommended for different crops that the wastage of ground water and over irrigation is avoided;(b)the farmers of notified areas (Rural) shall be encouraged to adopt various water conservation/water saving practices including farm bunding, farm ponds, use of seeds of low water crops and use of drip and sprinkler irrigation system;(c)every user of ground water in both rural and urban areas shall be encouraged to extract and use ground water in an economical and efficient way, avoid waste of water, use give priority to recycled water, adopting of rain water harvesting and recharging methods.
