Section 20(1) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(1)If water supplied from an irrigation system is put to unauthorized or unlawful use, the person by whose act or negligence such use has occurred, or if such a person cannot be identified, the person or all the person on whose land water has flowed and the land is benefited there from, or the person or all the person chargeable in respect of the water supplied from such irrigation system, shall be liable, severally or jointly as the case may be , for imposition of such charge as may be levied by the competent authority therefore under the relevant law for the time being in force.Explanation. - For the purpose of this section , the use of water for irrigating an area in the following manner shall constitute unauthorized or unlawful use, namely:-(i)When an area is not localized under an irrigation system;(ii)When an area which is localized for a single crop is irrigated for a double crop;(iii)When an area localized for a single crop is irrigated for a double crop;(iv)When an area which is localized for one particular season is irrigated in the season for which it is not so localized;(v)When an area is irrigated unauthorisedly by breaching or cross bunding an irrigation system;(vi)When an area is irrigated by pumping water without prior permission of the Irrigation Officer;(vii)When an area is irrigated with a crop in contravention of cropping pattern specified under section 26;(viii)When an area is irrigated otherwise than in accordance with the schedule of water distribution as specified in warabandi.
