55. Sale or sub-letting of right to use canal water.
(1)Except with the permission of the Superintending Engineer no person entitled to use the water of any irrigation work shall sell or sub-let or otherwise transfer his right to such use or use it for unauthorised purposes:Provided that no permission shall be necessary for use of water for authorised purposes by a cultivating tenant of water supplied by the owner of a village channel for the irrigation of the land held by such tenant.(2)Every right to supply of water for agricultural purposes to any land or other immovable property shall be attached thereto and shall be presumed to have been so transferred whenever a transfer of such land or immovable property takes place.
