Section 6(2) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(2)If the Authority, after consultation with various expert bodies, including Central Ground Water Authority is of the opinion that it is necessary or expedient in the public interest to control and regulate the extraction or the use or both of ground water in any form in any area, it will advise the Government to declare any such area to be notified area for the purposes of this Act will effect from such date as may be specified therein. This declaration will be notified in the Official Gazette:Provided that the date so specified in the notification shall not be earlier than three months from the date of the publication of the sad notification.
