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Bombay Presidency - Section

Section 12 in The Bombay Canal Rules, 1934

12. Cultivation and use of water.

- The following provisions in respect of cultivation and use of water shall be observed :-
(1)A suitable system of water channels shall be so maintained that the water required for the irrigation of any plot can be supplied directly from a channel.
(2)The number and location of the inlets necessary for the supply of water to any such system shall be subject to the general or special orders of the Executive Engineer.
(3)No irrigation water shall be allowed to pass from one plot to another plot.
(4)The order in which water is supplied shall be subject to the general or special orders of the Executive Engineer.
(5)No crop shall be grown in the channels leading to the plots when such channels are less than 4 feet wide from the top inner edge of the bund and after earthing up there shall be no cane growing in or interfering with the flow of water in the channels.
(6)No crop shall be planted within 6 feet of the edge of a main watercourse. If a question arises as to what is a main water-course, the Executive Engineer shall decide the matter and his decision shall be final and conclusive.
(7)No crop shall be grown on the top of any bund. A subsidiary crop may, however, be grown along the slopes of the bund provided the growth of such subsidiary crop does not interfere with inspection.
(8)
(a)Any bund may, immediately after rain, be cut without permission. Such bund shall, however, be properly repaired before the next watering is taken.
(b)Except as provided in clause (a) a bund may be cut only in case of emergency; and if the person on whose application the supply of water is sanctioned under these rules cuts the bund, he shall be liable for any wastage of water unless he shows to the satisfaction of the Executive Engineer that the accumulation of water, if any, was due to causes for which he was not responsible.
(9)The person on whose application the supply of water is sanctioned under these rules or his servant shall be present during the whole time that water is being taken and if a pass has been issued, such person shall have it in his possession.