21. Obligations of owner of [field-channels] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.].
- Every owner of a [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] shall be bound-(a)to construct and maintain all works necessary for the passage across such [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.], or canals, [field-channels] [These word was substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.], drainage-channels and public roads existing at the time of its construction, and of the drainage intercepted by it, and for affording proper communications across it for the convenience of the occupants of neighbouring lands;(b)to maintain such [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] in a fit state of repair for the conveyance of water;(c)to allow the use of it to other or to admit other persons as joint owners thereof on such terms as may be prescribed under the provisions of section 23;Rights of owners and users of [field channels] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.]. - and every owner of a [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] and every person duly authorised under the provisions hereinafter contained to use a [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.] shall be entitled-(d)to have a supply of water by such [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.], at such rates and on such terms, as may from time to time be prescribed under section 44 and by the rules made by [the [State] [These words 'the Provincial Government' were substituted for the words' 'Governor in council' by the Adaptation of Indian Laws Order in Council.] Government] under section 70:Provided always that any owner of a [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.], and, subject to the terms of any agreement between the parties, or to any condition imposed under section 23, any such person as aforesaid may at any time, by giving three months' previous notice in writing in this behalf to a Canal-officer duly empowered to receive such notices, resign his interest in such [field-channel] [These words were substituted for the words 'Water-courses' by Gujarat 6 of 1984, section 3.].
