(3)to take all measures necessary for implementation of the approved plan, including the following -(a)construction, improvement, maintenance or operation of the irrigation system;(b)development and maintenance of the main and subsidiary drainage systems;(c)ensuring of efficient maintenance of the field channels and field drains by the farmers;(d)measures for land development, either on its own or through other agencies;(e)enforcing an appropriate system of distribution and regulation of water supply, including osrabandi;(f)development and control of ground water resources and ensuring its conjunctive use alongwith surface irrigation both for control of ground and augmenting irrigation water;(g)selection, introduction and. enforcing of suitable cropping pattern;(h)localization and delocalization of lands for various crops;(i)ensuring supplies of all inputs and services;(j)arranging ordinary loans for landholders, agricultural labourers and village artisans in the command areas, and grating of special loans to them, and their recovery;(k)development of marketing, processing and storage facilities;(l)development of subsidiary activities in the fields of animal husbandry, dairy, poultry farm, forestry, fisheries and horticulture;(m)organizing agricultural co-operatives and associations;(n)construction of roads;(o)promotion and selling up of rural growth centres for integrated area development;(p)agriculture extension services, including training of farmers, artisans, field research on experimental stations and farms and farmers service societies;(q)promotion and development of small and marginal farmers, agriculture labourers and village artisan.
