42. Rights and Obligations of owner of village channel.
(1)Every owner of a village channel shall be bound -(a)to construct and maintain all works necessary for passage across such village channel of canals, village channels, drainage channels, and public road existing at the time of its construction, and of the drainage intercepted by it, and for affording proper communication across it for the convenience of the occupants of neighbouring lands;(b)to maintain such village channel in a proper state of repair for the conveyance of water;(c)to allow the use of it to others on such terms as may be declared equitable by the Canal Officer;(d)to have supply of water by such village channel at such rates and on such terms as are prescribed by the State Government;(e)to receive such rent for the use of village channel by other persons as the Canal Officer may award;(2)If any village channel transferred under this Act is disused for three years continuously, the right of the applicant or of his representative in interest, to occupy such village channel shall cease absolutely.
