Section 20(1) in The U.P. Water Management And Regulatory Commission Act, 2008
(1)Whoever :-(a)in contravention of the provisions of this Act, the rules or the regulations made under this Act, engages in the business of distribution or supply of water or(b)refuses or fails without reasonable cause to comply with, or give effect to, any direction, order or requirement made under this Act;shall be guilty of an offence under this Act.
