Section 32(2) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(2)Any person who indulges in a drilling or digging well without permit from the authority shall be liable for punishment with fine which may extend to five thousand rupees or imprisonment for a term which may extend to six months or both. The authority or any other person authorized by it to exercise any of the powers under this Act may seize and confiscate the well and equipment of drilling or digging in such contravention, in favour of the Government in the manner as prescribed.
