Section 4 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
4. Installation of Scheme for usage of water.
- No person, group of persons, Government department local authority, corporation, company society or any other body, by whatever name called (hereinafter in this Chapter will be called the "user"), shall install a Scheme requiring usage of water (non consumptive use) of any water source for generating electricity except without being registered under the Commission in accordance with the provisions provided hereinafter in this Chapter.
