Section 8(4) in Maharashtra Groundwater (Development and Management) Act, 2009
(4)The State Authority shall direct the District Authority to exercise a total prohibition on pumping of groundwater from the existing deep-wells at a depth of sixty metres or more, in the notified area. The users of deep-wells in the notified area shall follow the Groundwater Use Plan and Crop Plan prepared under section 10.The State Government shall levy appropriate cess from such users till such time these plans are notified. The District Authority shall ensure the implementation in the manner as may be prescribed.
