- The Authority shall have the following powers, namely -(1)to carry out surveys of the land, water resources, agriculture production and the like as may be considered necessary by the Authority for formulation of the plans;(2)to require any State Government department, local body or corporate body to assist in the formulation of a plan, including survey for its formulation , and to call for records and documents from any State Government department, local body, corporate body or any individual for the purpose of such survey or formulation of plan;(3)to take all measures necessary for implementation of the approved plan, including the following -(a)construction, improvement, maintenance or operation of the irrigation system;(b)development and maintenance of the main and subsidiary drainage systems;(c)ensuring of efficient maintenance of the field channels and field drains by the farmers;(d)measures for land development, either on its own or through other agencies;(e)enforcing an appropriate system of distribution and regulation of water supply, including osrabandi;(f)development and control of ground water resources and ensuring its conjunctive use alongwith surface irrigation both for control of ground and augmenting irrigation water;(g)selection, introduction and. enforcing of suitable cropping pattern;(h)localization and delocalization of lands for various crops;(i)ensuring supplies of all inputs and services;(j)arranging ordinary loans for landholders, agricultural labourers and village artisans in the command areas, and grating of special loans to them, and their recovery;(k)development of marketing, processing and storage facilities;(l)development of subsidiary activities in the fields of animal husbandry, dairy, poultry farm, forestry, fisheries and horticulture;(m)organizing agricultural co-operatives and associations;(n)construction of roads;(o)promotion and selling up of rural growth centres for integrated area development;(p)agriculture extension services, including training of farmers, artisans, field research on experimental stations and farms and farmers service societies;(q)promotion and development of small and marginal farmers, agriculture labourers and village artisan.(4)to acquire and hold such movable and immovable property as it may deem necessary, and subject to such limitations as may be prescribed, lease, sell or otherwise transfer such properly;(5)to borrow money in the open market by issuing bonds and debentures and other securities carrying interest.(6)to borrow money and accept deposits from the Central Government, the State Government, any bank or financing institution and, with the approval of the State Government, from a corporate body or from any other persons;(7)to levy such fees, dues and other charges as are considered necessary to recover the cost of providing irrigation water and various services;(8)to carry on the activities of marketing, processing or storage of any agricultural produce, seeds, fertilizers, pesticides or any cottage industry alongwith or to the exclusion of others;(9)to do such other acts as may be provided for by or under this Act;(10)to do any other act not inconsistent with the provision of this Act as may be prescribed.
