(5)Where the State Government is of the opinion that in the interest of proper irrigation from any irrigation work, constructed or proposed to be constructed it is necessary to regulate the operation of the existing wells for any purpose other than exclusively domestic use, either on personal or community basis, in any area or areas, the State Government may by Notification specify such area or areas and impose such conditions as it may deem fit with regard to extraction of water therefrom.Thereupon no person shall within such area or areas extract water from such well except according to conditions which the State Government may impose.
