Section 27 in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
27. Prohibition on use of well for disposal of polluting matter, etc. into the aquifers.
(1)No commercial, industrial, infrastructural and bulk user by operation or process or any treatment and disposal system shall,-(a)discharge or dispose waste water, sewage, trade and domestic effluent or contaminants into the well, or ;(b)dump waste on the land which may lead to leaching or percolation of contaminants, toxins into the aquifer.(2)Any user of ground water who contravenes the provision of sub-section (1) shall be liable to be punished under sub-section (2) of Section 39.
