Section 10 in The United Provinces Minor Irrigation Works Act, 1920
10. Draft Scheme.
(1)The officer empowered by the [State Government] [Substituted by A.O.1950.] under Section 8 shall submit a draft scheme to the [State Government] [Substituted by A.O.1950.] and such scheme shall, so far as he deems necessary, embody the following particulars and be accompanied by the following documents, namely :(a)a specification and plan of the work which it is proposed to maintain and an estimate of the capital or recurring expenditure involved thereby;(b)the estimated time required for the completion of a scheme of construction;(c)a statement detailing-(i)the land and interests in land which in his opinion it will be necessary to acquire in order to carry out the scheme;(ii)the portion of such land and interests therein which can be acquired by negotiation;(iii)the portion of such land and interests therein which it will be necessary to acquire under the Land Acquisition Act, 1894 (Act No. I of 1894); and(iv)an estimate in each case of the expenditure required for the purpose of acquisition;(d)the extent to which it will be necessary, in his opinion, to make compensation for damage caused to property by the carrying out of the scheme and the expenditure required for this purpose;(e)the area which will be benefited by the Scheme;(f)the method of management of the work;(g)with reference to Section 19, the method or methods by which the [State Government] [Substituted by A.O.1950.] will be recouped or compensated for expenditure incurred by it;(h)where all or any of the owners within the benefited area agree-(i)to make themselves responsible to the [State Government] [Substituted by A.O.1950.] for any expenditure incurred by the [State Government] [Substituted by A.O.1950.] from time to time in the execution of the scheme or for interest at a specified rate thereon, or for both; or(ii)to pay any fixed contract sum or sums [along with interest at a specified rate on arrears thereof] to the [State Government] [Substituted by A.O.1950.] for the execution by the [State Government] [Substituted by A.O.1950.] of the schemes;an agreement to either effect executed by such owner,(i)the description of any river or stream flowing in a natural channel, or of any lake or other natural collection of still water, whereof the water should be applied or used for the purpose of the work;(j)any other matter which is required by the circumstances of the case.(2)Such scheme shall also embody any particulars and be accompanied by any documents required by any rule made under Section 47.(3)Any agreement referred to in Clause (h) of sub-section (1) may provide that on payment of the amount expressed therein the work shall vest in and be maintained by the owners executing the agreement, subject to the provisions of Part III.
