Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 21 in The Orissa Irrigation Rules, 1961

21. Supply of water.

- [Section 20] - (1) It shall be the duty of Irrigation Officer to supply water at the outlets according to the irrigation charts as may be finalised by him or modified on appeal :[Provided that where management of distribution system of an irrigation work has been handed over to a Water Users' Association, in accordance with an agreement entered into with the Irrigation Officer in Form W; supply of water at the outlets shall be regulated by the said Association.] [Inserted vide O.G.E.No. 1423 Notification. No. 51010-IIIW-Legislative 39/99-R, dated 29.9.1999.]
(2)The internal distribution of water to lands within a Block from the water-courses shall be left to the persons having lands in the block. Any dispute relating to distribution of water in the Block shall be referred to the Patwari, Amin or any other officer in charge of distribution of water whose decision shall be binding on the persons having lands in the Block.