Section 8(1) in The Rajasthan Irrigation and Drainage Act, 1954
(1)No compensation shall be awarded for any damage caused by-(a)stoppage or diminution of percolation or floods;(b)deterioration of climate or soil;(c)stoppage of navigation, or of the means of drifting timber or watering cattle;(d)displacement of labour;But compensation may be awarded in respect of any of the following matters:-(e)stoppage or diminution of supply of water through any natural channel to any defined artificial channel, whether above or, under ground in use at the date of the said notification;(f)stoppage or diminution of supply of water to any work erected for purposes of profit on any channel, whether natural or artificial, in use at the date of the said notification;(g)stoppage or diminution of supply of water through any natural channel which has been used for the purposes of irrigation within the five years next before the date of the said notification;(h)damage done in respect of any right to a water course or the use of any water to which any person is entitled under Part IV of the Indian Limitation Act, 1908 or under the Indian Easements Act, 1882 of the Central Legislature as adapted to Rajasthan;(i)any other substantial damage not falling under any of the above clauses (a), (b),(c) or (d) and caused by the exercise of the powers conferred by this Act, which is capable of being ascertained and estimated at the time of awarding such compensation.
