Section 32 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
32. offences and penalties.
(1)Any person or drilling or digging agency who,-(a)obstructs the Authority or any other person authorized by it to exercise any of the powers under this Act; or(b)having been required to furnish any information or return under clause (f) of sub-section (1) of section 17:(i)wilfully refuses or without lawful excuse, neglects to furnish such information or return; or(ii)wilfully furnishes or causes to be furnished any information or return which he knows to be false;shall be liable for punishment with fine which may extend to five thousand rupees and/or imprisonment for a term which may extend to six months or both. In the case of continuing and subsequent failure or contravention, an additional fine which may extend to one hundred rupees for every day during which such failure or contravention continues, shall be imposed.(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.(3)If any person other than a drilling or digging agency who drills or digs well without permit or continues to extract water in notified area without registration and contravenes or fails to comply with any other provisions of this Act or any rule made thereunder or conditions of permit, except those mentioned in sub-section (1) and (2) above shall be liable for punishment with fine which may extend to two thousand rupees or imprisonment for a term which may extend to three months or both. In the case of subsequent and continuing failure or contravention of the authority or any other person authorized by it to exercise any other powers under this Act may seize and confiscate the well and equipment in such contravention, in favour of Government as prescribed.(4)Any person or drilling or digging agency which contravenes or fails to comply with any other provision of this Act or any rule made thereunder or conditions of certificate of registration, except those mentioned in sub-section (1) above, shall be punishable with fine which may extend to ten thousand rupees or imprisonment for a term which may extend to one year. In case of subsequent and continuing failure or contravention the authority or any other person authorized by it to exercise any of the powers under this Act may seize and confiscate the drilling or digging equipment and machinery in favour of Government in the manner as prescribed.
