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

Registered No. WB/SC-247 	 No. WB(Part-III)/2005/SAR-14 
trbe 
otkata toette 
gaitiq 	Li4 
Extraordinary 
Published by Authority 
BHADRA 9] 	 WEDNESDAY, AUGUST 31, 2005 	 [SAKA 1927 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 2110-L.--31st August, 2005.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XVIII of 2005 
THE WEST BENGAL GROUND WATER RESOURCES 
(MANAGEMENT, CONTROL AND REGULATION) ACT, 2005. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 31st August, 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:— 
Short title, extent 
and commence-
ment. 
1. (1) This Act may be called the West Bengal Ground Water Resources 
(Management. Control and Regulation) Act, 2005. 
(2) It extends to the whole of the State of West Bengal. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 25, 2005 	 3 
The Great Eastern Hotel (Acquisition of Undertaking) 
(Amendment) Act, 2005. 
(Sections 6, 7.) 
under sub-section (2) of section 3, stand transferred to, and vest in the 
Hotel Authority and further, on and from the New Notification Date, 
shall stand transferred to, and vest in the New Company, in the manner 
and to the extent transferred to it under the terms of the New Notification. 
Explanation.—The liabilities that have not been transferred to the 
New Company from the Hotel Authority under the terms of the New 
Notification, shall continue to vest in the Hotel Authority."; 
(3) for sub-section (6), the following sub-section shall be substituted:— 
"(6) If, on the appointed day, any suit, appeal or other proceeding 
of whatever nature in relation to any matter or business in respect of 
the undertaking of the Great Eastern Hotel Limited, instituted or preferred 
by or against the Great Eastern Hotel Limited, is pending, the same shall 
not abate, be discontinued or be, in any way, prejudicially affected by 
reason of the transfer of the undertaking of the Great Eastern Hotel 
Limited or of anything contained in this Act and the suit, appeal or other 
proceeding may be continued, proceeded with and enforced by or against 
the State Government and on and from the date specified in the notification 
under sub-section (2) of section 3, the Hotel Authority and further, on 
and from the New Notification Date, such suits, appeals or other 
proceedings, of any nature whatsoever, as may be notified in the New 
Notification, which are pending against the Hotel Authority as on the 
New Notification Date, shall stand transferred to the New Company 
from the New Notification Date. 
Explanation.—The remaining suits, appeals and other proceedings 
shall continue to be against the Hotel Authority.". 
Amendment of 
section 11. 
Substitution of 
new section for 
section 15. 
6. To section 11 of the principal Act, the following proviso shall be added:— 
"Provided however that this section shall cease to have force and effect in relation 
to the New Undertaking, or any part thereof, that is transferred in terms of the proviso 
to sub-section (2) of section 3 and the State Government shall take steps to 
amend the rules made under this section accordingly prior to or consequent to 
such transfer.". 
7. For section 15 of the principal Act, the following section shall be substituted:— 
"Protection of 	 15. No suit, prosecution or other legal proceeding shall lie against action taken in 
good faith. 	 the State Government or any officer or other employee serving in 
connection with the affairs of the undertaking of the Great Eastern 
Hotel Limited or against -any officer or employee of the New Company for anything 
which is in good faith done or intended to be done under this Act.". 
    
By order of the Governor, 
MD. HESAMUDDIN, 
Secy.-in-charge to the Govt. of West Bengal, 
Law Department. 
Published by the Controller of Printing and Stationery, West Bengal and printed at Saraswaty Press Ltd. 
(Government of West Bengal Enterprise), Kolkata 700 056 

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