14. State Government may prohibit formation of obstructions within certain limits.
(1)Whenever it appears to the State Government that injury to any Lift Irrigation Work, or to any land for which irrigation from a Lift Irrigation Work is available, has arisen or may arise from the obstruction of any river, stream or natural drainage course, the State Government may, by notification published in the Official Gazette, prohibit, within limits to be defined in such notification, the formation of any obstruction or may, within such limits, order the removal or other modification of such obstruction.(2)Upon the publication of a notification under sub-section (1) so much of the said river, stream or natural drainage channel as is comprised within such limits shall be held to be drainage work as defined in Section 2:Provided that if any person has been enjoying, by virtue of any prescriptive right, the supply of water from the river, stream or natural drainage course for any agricultural, industrial or domestic purposes, immediately before the date specified in the notification, such person shall, if he does not make any claim for compensation under Section 17, be entitled to such supply on the same terms as before.
