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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(3) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(3)Any supplier of water (other than Government drinking water supply schemes) who supplies or causes to be supplied ground water which fails to meet the quality standard prescribed under any law for the time being in force shall be punished with fine which shall not be less than two lakh rupees and which may extend to five lakh rupees.