Section 23 in Gujarat Irrigation and Drainage Rules, 2014
23. Record to be maintained for water obtained without permission or misused.
- If a supply of water is obtained by any person from a canal whether for irrigation or for any other purpose, without the previous permission of the Executive Engineer or is used in any other unauthorized manner for irrigation or otherwise, the Canal Officer or any person duly authorized by the Canal officer, shall inquire on field and Ekararnama in Form A 4, shall be executed accompanied with panchnama recorded by the Canal Officer or any person duly authorized by the Canal officer.
