Section 35(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(2)The process of impact assessment shall include short-term and cumulative impact assessment, may be in the following fields and specifically-(a)Impact on right to water for life;(b)Impact on drinking water sources;(c)Impact on quality and quantity of ground water;(d)Impact on agricultural production;(e)Impact on the ecosystem including rivers and water bodies;(f)Impact on land use.
