(3)An occupier of land beyond assured irrigable command area desirous of supply of water to his land from the Lift Irrigation Work shall make written application to that effect to the Lift Irrigation Officer in the form prescribed, and water may be supplied (provided the area to be irrigated form one compact block) after assessing the needs of the assured irrigable command area and every such occupier shall be liable to pay water charges as may be specified by the State Government.]
