Section 3 in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979
3. [ Distribution of water to the landholders in an outlet command]
[1. Substituted by Noti No. 3298-54/CAD-9(93) 84, dated 25th November,1987, published in U.P. Gazette, Part 1-Ka, dated 19th March, 1988]. - (1) Landholders in an outlet command may, within the assistance and approval of the Chak Samiti concerned, prepare a scheme of distribution of water from an outlet or private water coars in an outlet command and carry on operation of Osrabandi accordingly:Provided that at least 25 per cent of landholders in that outlet command give their consent in writing to the scheme of distribution so prepared. An application in its behalf may be made to the Deputy Revenue Officer in A.D. (O) Form 1 for osrabandi in the outlet command.(2)Where an application made under sub-rule (1), is accepted by the Deputy Revenue Officer concerned or where it is considered expedient, in public interest, so to do, he may on behalf of the Project Administrator, order for preliminary enquiry to be made in connection with osrabandi proceedings under Rule 4 and order that a fee of Rs. 40 per outlet shall in either case be recovered from the beneficiaries concerned in proportion to the area of their land likely to be benefited by the Osrabandi. Out out the Rs. 40.00 or Osrabandi fees, Rs. 25.00 will cover the cost of incidental work such as tracing Shajras etc. and Rs. 15.00 for departmental over-heads.
