Section 12 in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974
12. Field channels for free passage of water for irrigation or drainage through or over all lands.
(1)The owners or occupiers of all lands in a notified area shall be bound to afford free passage to water from the outlet of a canal through or over lands in their possession or under their control and for that purpose to allow, when so required by the Collector by order made in this behalf, the construction and maintenance of such field channels as may be necessary.(2)If any person refuses to comply with an order made under subsection (1), the Collector may cause the field channels to be constructed or maintained and may recover the cost thereof from such person as public demand.(3)Notwithstanding anything contained in any other law for the time being in force, no person shall be entitled to claim any compensation for any damage or loss which may be caused as a result of the construction or maintenance of any field channel over his land under this section.
