Section 14(ii) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(ii)Authorisation certificate/No-objection certificate issued under this section shall be in alienable. However, such certificate, granted to an individual, shall be inherited by his or her legal heirs and shall continue to be valid for the remaining period as long as the legal heirs continue the activities done by the deceased holder of such certificate. However, on transfer of the property for the benefit for which such certificate was granted, the authorisation certificate/No-objection certificate shall continue to be valid so long as the nature of the activity continues unaltered by the new owner;
