Section 12(1) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
(1)Every user of ground water in a notified area shall pay to the Authority a royalty for extraction of ground water at such rates and in such manner as may be prescribed by the Authority.Provided that a user of ground water who irrigates for Agriculture/Horticulture or Floriculture less than one hectare of land, whether owned or leased or both, shall be exempted from payment of royalty under this section.
