Section 8 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
8. Obligations of a land holders.
- Every land holder under a pipe outlet shall be responsible:-(i)to carry out systematic land development at his cost, according to the scheme formulated by the Land Development officer:(ii)to maintain the irrigation system under the pipe outlet in good repair, at his cost; proportionately as prescribed:(iii)to use water for irrigation economically and without wastage by adopting such techniques and regime as may be prescribed.
