Section 3 in The Inter-State River Water Disputes Act, 1956
3. Complaints by State Governments as to water disputes.
If it appears to the Government of any State that a water dispute with the Government of another State has arisen or is likely to arise by reason of the fact that the interests of the State, or of any of the inhabitants thereof, in the waters of an inter-State river or river valley have been, or are likely to be, affected prejudicially by(a)any executive action or legislation taken or passed, or proposed to be taken or passed, by the other State; or(b)the failure of the other State or any authority therein to exercise any of their powers with respect to the use, distribution or control of such waters; or(c)the failure of the other State to implement the terms of any agreement relating to the use, distribution or control of such waters;the State Government may, in such form and manner as may be prescribed, request the Central Government to refer the water dispute to a Tribunal for adjudication.
