Section 32(3) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(3)If any person other than a drilling or digging agency who drills or digs well without permit or continues to extract water in notified area without registration and contravenes or fails to comply with any other provisions of this Act or any rule made thereunder or conditions of permit, except those mentioned in sub-section (1) and (2) above shall be liable for punishment with fine which may extend to two thousand rupees or imprisonment for a term which may extend to three months or both. In the case of subsequent and continuing failure or contravention of the authority or any other person authorized by it to exercise any other powers under this Act may seize and confiscate the well and equipment in such contravention, in favour of Government as prescribed.
