Section 16 in The U.P. Participatory Irrigation Management Act, 2009
16. Transfer of management of irrigation system to water users' associations.
(1)After notification of constitution of a water users' association under sub-section (1) of Section 7 or sub-section (1) of Section 9 management of the part of irrigation system falling in its area of operation shall be handed over by the Irrigation Department in the forthcoming crop season (rabi or kharif as the ease be) to outlet/minor or distributary level water users' association as the case may be. If such crop season falls within one month then such handing over shall be given effect on coming of next following season.(2)Civil works such as rehabilitation of minors planned and funded by the State Government shall be implemented by water users' association after transfer of management under sub-section (1) of Section 16 where any water users' association is unable to implement the plan, the irrigation department may carry out these works as a special case on behalf of water users' association to the satisfaction of the water users' association.
