(a)Separate sanction shall not be given for the supply of water to any land the total area of which is less than 20 gunthas.(b)Water for irrigation shall not be supplied to any detached piece of land the area of which is less than 20 gunthas.(c)Water for irrigation shall not be supplied to any separate piece of land unless the area applied for is an exact multiple of 20 gunthas.(d)In the case of areas irrigated -(i)under the block system on any canal, and(A)the Nira Left Bank Canal and Shetphal Tank,(B)the Nira Right Bank Canal,(C)the Godavari Canals.(D)the Pravara Canals,(E)the Mutha Canals,(F)the Girna Canal,(ii)for crops other than kharif on -water for irrigation shall not be supplied to any land unless it has been unitized into plots each of an area of 20 gunthas :Provided that, when an application has been made for a supply of water in respect of the applicant's whole holding on a channel and after unitisation a fragment of land is left over, which is too small to form a unit, water may be supplied to such fragment for crops other than sugarcane.(e)Water shall not be supplied to any piece of land for irrigating more than two sugarcane crops during any period of five irrigation years.
