West Bengal Ground Water Resources ( Management, Control And Regulation ) Act, 2005

An Act to manage, control and regulate indiscriminate extraction of ground water in West Bengal and to provide for matters connected therewith or incidental thereto. Whereas it is expedient to manage, control and regulate indiscriminate extraction or use of ground water; And Whereas it is further expedient to provide against the widespread contamination of ground water with arsenic, fluoride, chloride, iron, other heavy metals or metalloids, organic and inorganic pesticides, fungicides, and rodenticides; It is hereby enacted in the Fifty-sixth Year of the Republic of India, by the Legislature of West Bengal, as follows: -

Act number

Act 18 of 2005

Year

2005

Enacted on

31-08-2005

In force from

31 August 2005

Jurisdiction

West Bengal State Act

Subjects

Environment Forests And Wildlife

Read the full text of West Bengal Ground Water Resources ( Management, Control And Regulation ) Act, 2005 section by section on LawLens.

Official source: India Code