LexThe Parambikulam-Aliyar Project (Regulation of Water-Supply) Act, 1993
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this act
DISCLAIMER: This document is being furnished to you for your information by PRS
Legislative Research (PRS). The contents of this document have been obtained from sources
PRS believes to be reliable. These contents have not been independently verified, and PRS
makes no representation or warranty as to the accuracy, completeness or correctness. In
some cases the Principal Act and/or Amendment Act may not be available. Principal Acts
may or may not include subsequent amendments. For authoritative text, please contact the
relevant state department concerned or refer to the latest government publication or the
gazette notification. Any person using this material should take their own professional and
legal advice before acting on any information contained in this document. PRS or any persons
connected with it do not accept any liability arising from the use of this document. PRS or any
persons connected with it shall not be in any way responsible for any loss, damage, or distress
to any person on account of any action taken or not taken on the basis of this document.
The Parambikulam-Aliyar Project (Regulation of Water-Supply) Act, 1993
Act 20 of 1993
Keyword(s):
Owner, Parambi-Kulam-Aliyer Project
I
£- m. wi
Imm t 30 Paise
. .
af India, the State -&all ~ndeavour to rs
[ 53 I
-
5 4 TAMIL NADU GOVERNMENT GAZETT]F3 EXTRAORDINARY
x-- -*
.c-. -- - -
AND WHEREAS thc Government have iss~ed orders in G.C. Ms. NO. 126, Pi blic M 01 1:;
Department, dated the 29, h day of Janua~ y 1976 adding 1,15,000 acres oj land I 6 tl:~
irrigation system covered by P~ri'nlbik~ I: n-Al!: : I I.: c.jcc1 ;
I AND WHEREAS two wsit petitions were guL in the High Cotrt , h!rrlrcs in I+'. YL. i'<< .
575178 and 1309178 against tho said o~der and tho Hill Court hes dirac;ec r l.:.t bcic-rr st ~.ply~r:~
water to the new ayacutdar~ in the exten&(. ayacut, tht original ayp.cu~drr: z.re fnst assured oi
supply of suffioient water subject to availability oncc in eighteen nlont hs, rs regubly as, pcssible
or practicable ; f
I;
7,
AND WHEREAS in view ot rh. iddiretotion ot the nlpn ~kl, Ma( s&lbe 1 Govel n-
man1 have called for a udtailed report from ti e Chief- Enginci~ (Irrjgation) w &i.bt.s reported
tha! with the available water potential, wnt6.rkan be supplicd to thaoXtcndc6. area by dividiog the
antire ayaouts into four zones, bath zone getting wnter tor a perit t! ;.of 46 n:ontl:s to 6 n~oaths
once in two years and therefore h2.s st ggestei. t hr:t \\;.tcl mcy bc s~~plicd ro tl c ncw xyzculs of
i .75 lakhs aores of land lrom I hc s-.it projcct :
a w& - - % ,*.
AND WHEREAS the Governme1 t la\e after caref~llv ccr sic'.;, ing Il~e repclr c 1 tl~c
Chief Engineer (1rrigation)and rftcr oblacirjngtkeopinicn ~f t hecxpeit.~ir't!,is nldte~ , if c crlecl :
propose1 for rezoning llic rys?c~.t s covelci by P2.1 rmhih 1: n:-Al*: I PI c jt ct into fo~,~
zones as feasible;- I +
\
t ' #
AND WHEREAS the Government, after ~cking into cc~nsidcl:.licn ~hc nii rck; ! '
fa~loss, have dccidcd to p-cvicle ill igaiion fccilil ic s ur der Palambil,! 1; n -A!iy I Pi c ~CCI ciivi('~ilg
the whole area into fct 1 ZCII~CS, ploviC'.ingiiiig:.?icr t c cr.ch zcr.~ c I cc ill iwc ycai as :.gc-i~l;+ a l;i
existing tl ree zones plcvi6.ing irligdicn 10 cz.ch zcr:c ~ncc in 18 rgcn{hs,in vicw r i tllr'
drought-pmr?:: na~r~rccftic ziccend in vicwofthe infiast~uctr~~.l f~cilitits z,lli:c> L-:LY it
in the said Projecl inct 1.1 ing ht gc cxpcnlil~ IC ; ':
BEit enacted by tE e Legislative Asscmblyof ti e ',tatc of' T~mil Nc".dv ill !LC a 6 .
fourth Year of the Republic of India as fo1lcwi.s ;-
S l Ort title.
application
and wm- mencement.
Definitions.
1. (1) This Act may be called the Parambikt-lal-~liy: 1 PI ojcct (RC~L I; ' ic '
I
Water-SL pply) Act, 1993.
i
f
(2) It applies to tl. e Coimbatore'ad Pcriya dist~ ic1 s in 1 lrc Stet c cf T:.niil ' ,
(3) It sl a 11 come into force et oncc.
2. Illthis Act, unlcssthe context otherwise JX quil cs,-
I (a) 'Govilllmcnt' mczns tlic S~zitc Gc vc.1 luiit 111 :
(b) 'own~ei ' in relztion to zny 12.~6 incllldcs rny ~CI 'C n 112vi1:~ ;LJ' 2 I
SL~ c11 I:LIIC~ ;
(c) 'Parambi kulam-Aliyar Project', inclicl.cs the P:iirmblkt krn N:~IL iurl I
Uduma~pet canal and High level canal ir Palar Basin 2nd the Pol12cEi a:ni3 I
I
Vettaikasanpudur canal, Sethumadai cam1 and tl. e Aliyar Feedel canzl in tlx A.iiy; Basin and their distributaries;
(dl 'Schedule' means the Scledulc appt'iidecl. to this Act.
Regulation
of supply o!
\\ ater for
agriculru~al
lJurpoLe$
Iroln I'alart,.
bjhul,\~~~-
Aliy:21
Ill OJCCt.
3. (1) Notwithstanding anything codained in any Ian for the time being in fc~ I
or in any ~udgment, decree or order of any covrt , Tribun~l cr other authcrity r : r.n!
custom, agreement or usage or any rule, notifimtion or order made or i sr eci h~ t 1 r:
Government relating to inclusion of a acrts inthe P~~zmbikt Iirn-Aliyir Tic j( t ci
supply of water lo such ayaccts or pr X s therecf end in fcrcc cn the dr.te of p~rblic
tion of this Act in the Tamil Nadu Government Gazette, the Governmcnt mry, aficl
cons~llting the Chief Engineer (Irrig~.tion) or such other cf3cer or arthcrity i : thc~
may consider neyssary, by notificrtion, regc 12-tc on sotrticnal basis in acc:~ !:!:~c
wit] +]:e rules as may be prescribed, the supply of water for ~gri~vIlil:.l pi :it
to a to!al extent of 3,77,152 acres of 1z.nC in the Param_bikulnm-Aliyr! PI i, .
corn, cpc' in the f'or91 zor es es specific& in the Schedt21c.
... . ' * I
< (a) the interest of the gene121 public ;
(b) tke maximum possible advantage which mayresult in agricdltt la1 produe
tion in extending the supply of water to more lands ;
(c) the advantage of bringing prospelit y !G 1 he bcckwzid and drought-prone
.areas by bringing Wem within the ayaccts ;
sucl otber matters as may ,be presciibed.
4. No court shall enttrrtain any suit or appligsrjcn $or 1 I;e isst r c: an) in.L nc i ic r c 1. interim
order restrainingany proceeding whioh is being or about to be taken undrr sect1017 3 or therules
made thereunder for regulatingthe supply of water, by the Government or by, any officer
authorised under geotioa 5, in the Fatfambikulam-Aliyar Project.
5. (1) 1he bovernment may, by notifioation, anthorise any offiaer not belon tke rhnk of
Chief Engineer (Irrigation) to exercjsc the power s 1 o regulz~e t LC ~urply of water for agrioultural
purposes vested in them under seotion 3.
(2) The emrcise of any power delegated under su b-secr ion (I ) shali be subject to such
restrictions ihd aonditions as may be speoified in the notification and subject also to control
and revision by the Governmen:.
6. (1) Nt) -it, pro~ti~n or c;tber legal prGceediIIgf shall lie against any perr;cn foqanyJ
thing whicb is in good faith done or intended to be done in purslrance cf this Act.
(2) No"Guit or c.ther legal prclceedings shall lie against the Gc.velnn.e.ent fcr any dmage
caused c,r likely to be caused by anything which is in gcca faith done or intended to be done in
~u rsu ance of this Act. .rrr % kg $gEe @@- &p-Ef-l
8. The Guvenunent may, by 11br;f;~ti~3, amend the Schedule prospectively or retrospec-
I
(b) All notifit;3trohs issued ..rider this Act shall, tnless thq are ex3>ressed KO come ~nto
fc,rce on a particular day, ch;e illto fclrce on the date Gn which they are published.
Sitits and
applications ons bamd.i-
Delegation of
powers. 1-,
, Pretection of
. action taka
in good falt~.
Power to
move diffi-
culties.
Power to amend
Schedule.
Power to
make rules.
56 TAMlL NADU GOVERNMENT GAZE7TE EX?-RAORDINARY qW
---
*-
1-
THE SCHEDULE.
[See sections 3 (1) and 8.1
Fer~ul Zone.
number.
wrm .: 1
(1) (2 1 (3) (i"~ "* b 1
P,
1 Zone 1 Pollachi, Ud~malpet, Palladam and 'Iiruppur in 9&,52~ -
Coi~xbatore district and Kangeyam and Dhara- I
puriim in Periyar district. i a
Zone I1
Zone I11
Zone IV
Do.
Do.
Do.
(By ordet of the Govern@),
*
I
# &-,
Secretary to , Cbve+wnent, Lazq, Depa9-tf)~ent.