The executive Engineer shall not ordinarily sanction the application if-(i)he anticipates that the supply of water for the irrigation of rice under agreement will be adversely affected thereby; or(ii)in his opinion the applicants have not made suitable arrangements to deliver the water from the point at which it is supplied into the tank; or(iii)he has good reason to anticipate that the water will be used for the Irrigation of a crop, which is not under agreement.
