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State of Andhra Pradesh - Section

Section 7 in A.P. Farmers Organisation Rules, 1997

7. The rights of the member users shall be as follows:

(i)to suggest improvements/ modifications in water deliveries;
(ii)to get information relating to water availabilities, allocations, opening /closing of canals and outlets, period of supply, frequency, etc.;
(iii)to receive water as per specified quota for use;
(iv)to have the freedom of growing any crop, other than those prohibited by law, adjusting the areas within the water allocated and without causing adverse effect to the crops of other farmers;
(v)to sell or transfer the water share to any other water user within the operational area of water users association;
(vi)to participate in the General body meeting and receive annual reports; and;
(vii)to receive equitable benefits from the activities of the organization;
Responsibility of Member Users