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