Section 26(2) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(2)Where such user of ground water referred to in sub-section (1) fails to set up treatment plant within the prescribed period, the State Ground Water Management and Regulatory Authority shall have the right to get the necessary treatment plant constructed at such user's cost and proceed against such user under the provisions of sub-section (2) of Section 39.
