(1)Whenever it appears to the State Government that injury to any Lift Irrigation Work, or to any land for which irrigation from a Lift Irrigation Work is available, has arisen or may arise from the obstruction of any river, stream or natural drainage course, the State Government may, by notification published in the Official Gazette, prohibit, within limits to be defined in such notification, the formation of any obstruction or may, within such limits, order the removal or other modification of such obstruction.
