Section 2(j) in The U.P. Water Management And Regulatory Commission Act, 2008
(j)"Ground Water Entitlement" means an individual or bulk water entitlement to a volumetric quantity of water to be extracted from a tubewell, borewell or other well or by any other means of extraction of ground water, or a group or field or wells duly and legally permitted, registered and constructed in accordance with standards prescribed by the authority;
