Section 11(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)Every well (existing or to be sinked) for commercial, industrial, infrastructural and bulk use of ground water in non-notified areas shall apply to the respective District Ground Water Management Council for grant of a certificate of registration. The procedure, time-limit, forms, fee, etc. and other provisions for the grant of registration Certificate shall be such as may be prescribed:Provided that-(a)if any Commercial, Industrial, Infrastructural or Bulk user of ground water is found extracting ground water without registration, he or she or a group of persons or an agency (as the case may be) shall be liable to be punished under Chapter VIII;(b)if a registered well becomes defunct, this fact shall immediately be brought to the notice of the respective District Ground Water Management Council by the user of ground water;(c)if any such user of ground water, having certificate of registration wants to carry-out any modification or alteration in a registered well, he or she or a group of persons or an agency (as the case may be) shall have to obtain clearance for the same from the respective District Ground Water Management Council such manner as may be prescribed.
