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The Himachal Pradesh Ground Water (Regulation And Control Of Development And Management) Amendment Act, 2023

The Himachal Pradesh Ground Water (Regulation And Control Of Development And Management) Amendment Act, 2023

The Himachal Pradesh Ground Water (Regulation And Control Of Development And Management) Amendment Act, 2023

 

[9 of 2023]

[19th May 2023]

AN ACT Further to amend the Himachal Pradesh Ground Water (Regulation and Control of Development and Management) Act, 2005 (Act No. 31 of 2005).

BE it enacted by the Legislative Assembly of Himachal Pradesh in the Seventy-fourth Year of the Republic of India as follows:-

Section - 1. Short title and commencement

(1)     This Act may be called the Himachal Pradesh Ground Water (Regulation and Control of Development and Management) Amendment Act, 2023.

(2)     It shall come into force on such date as the State Government may by notification, in the Rajpatra (e-Gazette), Himachal Pradesh, appoint.

Section - 2. Amendment of section 21


In section 21 of the Himachal Pradesh Ground Water (Regulation and Control of Development and Management) Act 2005, for the words and sign "imprisonment for a term which may extend to five years or with a fine which may extend to ten lakh rupees, or with both", the words "a fine which may extend to ten lakh rupees" shall be substituted.