Section 15(2) in Punjab Water Resources (Management and Regulation) Act, 2020
(2)The Authority may issue directions regarding the development, management, or use of water which may include the following, namely:-(i)construction and installation of any new structure for extraction of groundwater through energized means;(ii)conditions subject to which the construction and installation of any new or existing water extracting structures may be allowed;(iii)conditions for operation of existing water extracting structures and their reinstallation;(iv)restrictions on the utilization of groundwater;(v)installation and maintenance of instruments for measuring the quality and level of ground water and for volumetric measurement of the quantum of ground water extraction;(vi)specifying areas in which an industrial operation or process or class of industrial operations or processes utilizing groundwater shall not be carried out or shall be carried out subject to certain conditions and safeguards;(vii)optimal use of surface water for irrigation, industrial or domestic use;(viii)efficient use of water and to minimize the wastage or misuse of water and to promote recycling and reuse of water;(ix)water conservation and groundwater recharge, including rain water harvesting;(x)drilling or digging of wells for extraction of groundwater without registration with the Authority or with such entity, as may be stipulated by the Authority;(xi)users drawing groundwater to register the extraction structure with the Authority or with such entity, as may be stipulated by the Authority within a given period; and(xii)any other directions, as may be considered necessary to achieve the objectives of this Act:Provided that no directions shall be issued for extraction of water for drinking and domestic use.
