/g3 /g1005/g3 Contents THE BIHAR IRRIGATION ACT,1997 /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1010/g3 CHAPTER I: PRELIMINARY /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1010/g3 1. /g3Short title, extent and Commencement:- /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1010/g3 2. /g3Definitions /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1010/g3 CHAPTER II: RIGHTS /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1006/g3 3. /g3Rights of the State Government in water /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1006/g3 4. /g3Irrigation work to vest in Government /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1006/g3 5. /g3Survey of lands used for obtaining earth for repairs/g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1006/g3 CHAPTER III: POWERS OF OFFICERS /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1007/g3 6. /g3Entry for enquiry /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1007/g3 7. /g3Power to inspect and regulate the water supply /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1007/g3 8. /g3Notice to occupier of building /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1007/g3 9. /g3Power to make repairs /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1008/g3 10. /g3 Power to make temporary roadway, water channel of dam /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1008/g3 11. /g3 Power to take earth from lands /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1008/g3 CHAPTER IV: IRRIGATION /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1009/g3 12. /g3 Notification when water to be supplied for public purposes /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1009/g3 CHAPTER V: DRAINAGE AND PREVENTION OF WATER LOGGING/g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1011/g3 13. /g3 Prohibition of obstructions /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1011/g3 14. /g3 Order to remove obstructions /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1011/g3 15. /g3 Removal of encroachment /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1011/g3 16. /g3 Notification for construction of drainage work /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1011/g3 17. /g3 Execution of drainage schemes /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1012/g3 CHAPTER VI: EMBANKMENT WORKS /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1013/g3 18. /g3 Execution of Embankment Work /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1005/g1013/g3 19. /g3 Form of notice /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1004/g3 20. /g3 Application for new sluices, embankments or drainage/g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1004/g3 21. /g3 Operation of sluices /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1004/g3 CHAPTER VII: PRIVATE IRRIGATION WORKS /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1005/g3 22. /g3 Notice by collector for repair of existing irrigation work or construction of new work /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1005/g3 23. /g3 Inquiry by Collector /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1005/g3 /g3 /g1006/g3 24. /g3 Power of Collector to order repair or construction /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1006/g3 25. /g3 Proceedings in emergencies /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1006/g3 26. /g3 Delegation by Collector of authority to repair or construct /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1006/g3 CHAPTER VIII: NAVIGATION WORKS /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1007/g3 27. /g3 Navigable channels /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1007/g3 28. /g3 Authority for navigable channels /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1007/g3 29. /g3 Appointment of supervisor and their power /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1007/g3 30. /g3 Mode of exercising power /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1007/g3 CHAPTER IX: VILLAGE CHANNELS /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1008/g3 31. /g3 Register of village channels to be kept /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1008/g3 32. /g3 Acquisition of village channel by agreement /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1008/g3 33. /g3 Construction of new village channel /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1008/g3 34. /g3 Application for construction of new village channel./g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1008/g3 35. /g3 Procedure for construction of village channel /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1009/g3 36. /g3 Acquisition of land /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1009/g3 37. /g3 Procedure after construction of village channel /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1009/g3 38. /g3 Canal Officer may direct transfer of village Channel/g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1010/g3 39. /g3 Admission of joint owner of village channel /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1010/g3 40. /g3 Payment for joint ownership /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1010/g3 41. /g3 Rent for a transferred village channel /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1011/g3 42. /g3 Rights and obligations of owner of village channel /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1011/g3 43. /g3 If owner of village channel fails to execute work or repair, Canal Officer may do so /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1011/g3 44. /g3 Procedure when joint owner neglects or refuses to maintain the village channel /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1012/g3 45. /g3 Divisional Canal Officer may authorise supply /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1012/g3 46. /g3 Government may transfer distributary, minor or water course to water users Association /g3/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1013/g3 47. /g3 Preparation of draft scheme for on-farm development/g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1006/g1013/g3 48. /g3 Divisional Canal Officer may construct field drains on behalf of owner or occupiers /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1004/g3 CHAPTER X: THE SUPPLY OF WATER /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1006/g3 49. /g3 Divisional Canal Officer to regulate the supply of water for irrigation /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1006/g3 50. /g3 Declaration of assured irrigable command area of a canal /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1006/g3 51. /g3 Filling of application for inclusion in or exclusion from assured irrigable command or probable irrigable command area- /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1006/g3 52. /g3 Order to be recorded in writing /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1007/g3 /g3 /g1007/g3 53. /g3 Person entitled to have supply of water /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1007/g3 54. /g3 Regulation of supply of water /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1007/g3 55. /g3 Sale or sub-letting of right to use canal water /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1008/g3 56. /g3 Duration of supply /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1008/g3 57. /g3 Canal Officer may supply water for purposes other than those of irrigation /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1008/g3 58. /g3 Declaration of cropping pattern for assured irrigable command by the State Government /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1009/g3 59. /g3 Transfer of schemes to water committee /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1010/g3 60. /g3 Enforcement, alteration and cancellation of the scheme /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1011/g3 61. /g3 Appointment of Water Committee /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1007/g1011/g3 CHAPTER XI: WATER RATES AND TOLL /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1004/g3 62. /g3 Charges for water- Whenever /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1004/g3 63. /g3 Assessment of water charges /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1004/g3 64. /g3 Appeal against assessment /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1004/g3 65. /g3 Notice for demand /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1004/g3 66. /g3 Period to be prescribed by the State Government /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1005/g3 67. /g3 Liability of occupiers of lands benefiting from unauthorised use of water /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1005/g3 68. /g3 Liability when water runs to waste /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1005/g3 69. /g3 Charges recoverable in addition to penalty /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1005/g3 70. /g3 Contract for collection of dues /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3/g1008/g1005/g3 71. /g3 Tolls on lines of navigation /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1006/g3 72. /g3 State Government may fix and alter rates of tolls /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1006/g3 73. /g3 Publication of rates of toll /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1006/g3 74. /g3 State Government to appoint person to collect tolls, who may farm collection /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1006/g3 75. /g3 Payment of tolls /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1006/g3 CHAPTER XII: LEVY OF BETTERMENT CONTRIBUTION /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1008/g3 76. /g3 Beneficiaries to pay betterment contribution /g3/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1008/g3 77. /g3 Assessment of betterment contribution /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1008/g3 78. /g3 Betterment Levy Officer to serve notice of demand on owner /g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g3 /g1008/g1010/g3 79. /g3 Betterment contribution deemed to be revenue demand/g3 /g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/g856/
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