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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(1)(i) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016

(i)to enter and search with such assistance, if any, as it considers necessary, any place in which it had reason to believe that offence under this Act has been or is being committed and order, in writing, the person who has been or is committing the offence, not to extract or use the ground water for a specified period not exceeding thirty days;