(5)After considering the report and recommendations of the Collector submitted under sub-section (4), the State Government may, by Notification in the Official Gazette, direct that the said water will be so applied or used after a date to be specified in the notification:Provided that if any person has been enjoying, by virtue of any prescriptive right, the supply of water from such river, stream, lake or other natural collection of still water for any agricultural, industrial or domestic purposes, immediately before the date specified in the notification, such person shall, if he does not make any claim for compensation under Section 6, be entitled to such supply on the same terms as before.
