Section 15(6) in Punjab Water Resources (Management and Regulation) Act, 2020
(6)Where the direction(s) is issued by the Authority to any specific person, such person shall be bound to implement such direction(s) of the Authority within such time, as may be stipulated by the Authority:Provided that before issuing any direction(s) to a specific person, the Authority shall give him an opportunity to be heard after a notice of not less than fifteen days.
