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State of Madhya Pradesh - Section

Section 3 in The M.P. Farmers' Organisation Constitution Rules, 1999

3. Delineation of Command Area of an Irrigation System.

(1)The District Collector, may by notification delineate the command area under each of the irrigation system within his district on a hydraulic basis which may be administrative viable; and declare it to be a water users' area for the purpose of the Act and publish a notification in Form A. The Farmers' Organisation shall have distinct name; by amending the notification published under this sub-rule.
(2)For the purpose of this rule, every Water Users' Association shall have the name of a village as its distinct name in which the major extent of the command is situated. If there is more than one association in such village, then such association shall be called by adding numerals to the distinct name.
(3)For each of the irrigation system the Collector shall cause to be prepared the maps or sketches, indicating the distribution system like majors, minors and outlets along with the related structures in the command area. In the map or sketch the village boundaries, the drains, ayacut roads and all structures shall be marked.
(4)The areas irrigated or planned to be irrigated under each of the distributory, minor, survey numberwise shall be prepared.
(5)The command area for each water user area shall be delineated on hydraulic basis, each to be served by a distinct segment of the irrigation system and with a control structure or a mechanism at its head for supply of allocated or designed quantity of water for that command area.
(6)The delineated area may have one or more distributories or minors or sub-minors or direct pipes or outlets or a combination of two or more thereof, serving its command. It shall also have a distinctly demarcated boundary which could be a drain, or a bund or an uncommendable land.
(7)In case of minor irrigation system, including tanks, diversion channels, lift irrigation schemes, wells, and such other smaller irrigation systems each shall form into one water user area.
(8)In case major and medium irrigation system such water user areas shall be more than one.
(9)To ensure administrative viability, the area of operation of each of the Water Users' Area shall be the limits of a village or contiguous villages situated within a Revenue Circle, as far as possible.
(10)The District Collector shall divide each of the water user area in a Major Irrigation Project, as far as possible equally into such even number of territorial constituencies as specified below :-
upto 1000 hectares 4 territorial constituencies
from 1001 to 1500 hectares 6 territorial constituencies
from 1501 to 2000 hectares 8 territorial constituencies
more than 2000 hectares 10 territorial constituencies
and in respect of minor irrigation projects, the water user area as far as possible be equally divided into such even number of territorial constituencies as specified below:-
upto 200 hectares 4 constituencies
from 201 hectares to 400 hectares 6 constituencies
from 401 hectares to 600 hectares 8 constituencies
from 600 hectares to 2000 hectares 10 constituencies
Note : - The command area under a direct pipe outlet shall not be bifurcated while dividing territorial constituencies.
(11)The draft command area map or sketch of the Water Users' Area demarcating the boundaries of territorial constituencies in the area of operation shall be prepared. The particulars containing the survey numbers of the lands situated in each of such territorial constituency in Form "A" shall be displayed together with such map or sketch on the notice board of the Gram Panchayat and the Janpad Panchayat, for information of the land holders.
(12)Objections or suggestions against the delineation of water user area of the division of territorial constituencies, if any, may be filed, by the landholders in the area of operation, before the District Collector within a period of seven days excluding the date of display. -
(13)Within two days of the receipt of the objections or suggestions, the District Collector shall after conducting a summary enquiry make such changes or modifications wherever considered necessary in the maps or sketches duly recording reasons thereof, whose decision thereon shall be final.
(14)A final map or sketch in pursuance of sub-rule (13) shall immediately be displaced in the office of the Gram Panchayat and Janpad Panchayat in Form "B" by the District Collector.