Section 26(1) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(1)Whenever the Government are satisfied that for the better cultivation of land and the optimum utilization of water resources of an irrigation system or for accelerated land development or for any other reasons, it is expedient in public interest to regulate the cropping pattern the period of sowing and the duration of crop, they may, by notification, make a declaration to that effect;Provided that such person may grow any crop other than the crop prohibited under this section with the utilization of water from his own source subject to such conditions and restrictions as may be prescribed.
