Section 3 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
3. Delineation of Water Users' Area and constitution of an association.
(1)The [State Government] [Substituted by M.P. Act No. 3 of 2005.], may by notification and in accordance with the rules made under this Act, in this behalf, delineate every command area under each of the irrigation systems 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 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.(2)Every water users' area shall be divided into territorial constituencies, which shall not be less than four but not more than ten, as may be prescribed.(3)There shall be a Water Users' Association called by its local distinct name for every water users' area delineated under sub-section (1).(4)Every Water Users' Association shall consist of the following members, namely;-(a)[(i) all the water Users' who are land holders in a water Users' area; the wives of such land holders, who do not hold land, shall be deemed to be the land holders for the purposes of this Act: [Substituted by M.P. Act No. 3 of 2005.]Provided that where both the owner and the tenant are land holders in respect of the same land, the tenant;](ii)all other water users in a water users' area;(iii)three ex-officio members one of Amin Cadre and one of Sub-Engineer Cadre from the [The Water Resources Department or the Narmada Valley Development Department] [Substituted by M.P. Act No. 22 of 2001.] who will Act as Co-ordinator between the Government Departments and the Farmers' Association and the third from the Agriculture Department or Ayacut Department who will act as Advisor.(b)the member specified in sub-clauses (i) to (iii) of clause (a) shall constitute the general body of the Water Users' Association;(c)a person eligible to become a member of more than one territorial constituency of Water Users' Association under sub-clause (i) of clause (a) shall be entitled to be a member of only one territorial constituency and he shall exercise his option thereof;(d)the members specified in sub-clause (i) of clause (a) alone shall have the right to vote.
