Section 4 in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965
4. Power of Irrigation officer to construct water course suo motu or on application.
(1)Whenever an Irrigation Officer considers suo motu or on the application of an ayacutdar that the construction of a water course, is expedient or necessary, he shall ascertain the most suitable alignment for the said water course and cause the land which in his opinion is necessary for the construction thereof to be marked out on the ground.(2)He shall thereupon publish a notice in the prescribed manner in every village through which the water course is proposed to be taken specifying the extent of land which lies in such village and which has been marked out under sub section (1) and requiring:(a)every owner who wishes to receive supply of water to his land through the water course or to make use of the water course for drainage purposes to make an application in that behalf to the Irrigation Officer within thirty days of publication of notice:(b)Every person likely to be affected by the construction of the water course or interested in the land on which it is proposed to construct the water course to submit his petition to the Irrigation Officer stating his objections to the proposed construction within sixty days of publication of the notice.(3)The Irrigation Officer shall also send copies of the notice to every person known or believed to be the owner of the land through which the water course is proposed to be taken and to the District Collector for publication in the Andhra Pradesh Gazette.(4)The Irrigation Officer where he is not the Revenue Divisional Officer shall, as soon as may be after the expiry of the period specified in the notice, make a report to the Revenue Divisional Officer regarding the proposed water course together with a plan showing the alignment thereof and objections, if any, received by him.
