Section 23(e) in West Bengal Land Reforms Rules, 1965.
(e)the rights and obligations of each raiyat in respect of-(i)the use by him of water for agricultural purposes, whether obtained from a river, jhil, tank or well or any other source of supply, and(ii)the repair and maintenance of appliances for securing a supply of water for the cultivation of the land held by him, whether or not such appliances be situated within the boundaries of such land;
