Section 3(1) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
(1)The District Collector, may by notification and in accordance with the rules made under this Act, in this behalf, delineate every command area in consultation with the farmers who are proposed beneficiaries under each of the irrigation systems and on a hydraulic basis which may be administratively viable; and declare it to be a water users' area for the purpose of this Act :Provided that any water users' area in minor, medium & major irrigation system shall not exceed 2000 hectares :Provided that in respect of the command area under the minor and lift irrigation systems, the entire command area may, as far as possible form a single water users' area :Provided further that for minor irrigation system including irrigation systems, comprising more than one minor scheme, a Water Users' Association may be formed with an area of two hundred hectares anti above, and to the extent possible :Provided further that there may be one Water Users' Association for more than one Minor Scheme when the aggregate command area of such schemes is less than 200 ha and are located next to each other or are at reasonable distance from one another.
