Section 21(1) in Uttarakhand Water Management and Regulatory Act, 2013
(1)A person make offence under this Act, if user, than in the time of offence together the user for the dealing of his business, the incharge of user and responsible for that, the every person shall also be culprit for offence and shall be responsible for the proceeding against him and shall be punishable accordingly :Provided that any persons shall not be punishable if he proved that such offence shall be made without his knowledge or he take reasonable quick action for the prevent of such offence.
