Section 23(1) in The Rajasthan Irrigation and Drainage Act, 1954
(1)Any person desiring that an existing water course should be transferred from its present owner to himself, may apply in writing to the Divisional Irrigation Officer, stating-(i)that he has endeavoured unsuccessfully to procure such transfer from the owner of such water course;(ii)that he desires the said irrigation officer, in his behalf and at his cost, to do all things necessary for procuring such transfer;(iii)that he is able to defray the cost of such transfer.
