Section 17 in Gujarat Irrigation and Drainage Act, 2013
17. Power to stop water-supply.
- The supply of water to any field-channel or to any person who is entitled to such supply shall not be stopped except -(a)whenever and so long as it is necessary to stop such supply for the purpose of executing any work ordered by canal-officer;(b)whenever and so long as may field-channel by which such supply is received is not maintained in such repair as to prevent the wasteful escape of water therefrom;(c)whenever and so long as it is necessary to do so in order to supply in rotation, the legitimate demands of other persons entitled to water;(d)whenever and so long as it may be necessary to do so in order to prevent the wastage or misuse of water;(e)within the periods fixed from time to time by a canal-officer of which due notice shall be given;(j)whenever and so long as it is necessary to stop such supply pending a change in the source thereof by a canal-officer;(g)in accordance with the condition, if any, providing for stoppage of water supply, subject to which permission for water supply to be taken may have been given.
