Section 172 in Rajasthan Panchayati Raj Rules, 1996
172. Water reservoirs.
(1)It shall be duty of Panchayats to raise maximum own income from such water tanks/reservoirs which have been handed over or may be handed over to them.(2)The Panchayats may lease out tank water for fisheries development, Singhada cultivation, Kamal Jad production and sale of natural produce of trees on Tank banks by private contract or public auction.(3)Tank Bed Cultivation may also be given through public auction or private contract after competitive bidding. Desalting contracts of anicuts may also be given to cultivators to increase own income.(4)Panchayat shall also recover irrigation charges as per water rates fixed by Zila Parishad or Irrigation Departments in case irrigation is also done through water reservoirs in Panchayat area.(5)All such income shall be credited to Panchayat fund.Agricultural Farms and Orchards
