Section 12 in Rajasthan Water Resources Regulatory Act, 2012
12. General policies of the Authority.
(1)The Authority shall work according to the framework of the State Water Policy.(2)The Authority shall, in accordance with the State Water Policy, co-ordinate with all relevant State agencies to implement a comprehensive hydro-meteorological data system for the State.(3)The Authority shall, in accordance with the State Water Policy, promote and implement sound water conservation and management practices throughout the State.(4)The Authority shall support and aid the enhancement and preservation of water quality within the State in close coordination with the relevant State agencies and in doing so the principle of "polluter pays " shall be followed.(5)The Authority shall fix the quota at project level, subbasin level, on the basis of the following principles: -(a)for equitable distribution of water in the command area of the project, every landholder in the command area shall be given quota; and(b)the quota shall be fixed on the basis of the land in the command area:Provided that during the water scarcity period each landholder shall, as far as possible, be given quota adequate to irrigate at least one acre of land.(6)The Authority shall ensure that the principle of "tail to head" irrigation is implemented by the concerned authorities.(7)(a)The Authority shall strive to make the water available to the drought prone areas of the State.(b)The Authority shall ensure that the funds made available to a drought prone district are spent preferably in the areas, where irrigation facilities are less than the other areas of that district.
