Section 32 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
32. Recycling and reuse of Ground Water.
- The Appropriate Authorities shall within their areas encourage recycling and, in particular, foster reuse of water for non-potable urban, industrial, and agricultural use, as well as augmentation of potable water supplies through indirect reuse:Provided that -commercial, industrial, infrastructural and bulk user withdrawing ground water above a determined threshold limit shall be mandated to recycle water for purposes as may be suitable. Appropriate Authorities shall design monitoring and incentive mechanisms to enforce such mandates.
