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State of Maharashtra - Section

Section 23 in Maharashtra Groundwater (Development and Management) Act, 2009

23. Protection of drinking water sources against contamination.

- No person shall do anything which shall contaminate the drinking water source of ground water. The District Authority shall take necessary action for preservation of quality of groundwater of the drinking water source and shall regulate extraction of groundwater in villages, in the manner as may be prescribed, where drinking water sources are getting contaminated by any means.