22A. [ Persons entitled to have supply of water. [Inserted by Act 16 of 1982.]
(1)Every occupier of land within an assured irrigable command area of a Lift Irrigation Work shall be entitled to have supply of water from the Lift Irrigation Work for irrigation purposes sufficient for the maturity of the crops grown during the period specified in the notification under Section 20 and every such occupier shall be liable to pay such water charges as may be determined under Section 24 thereof irrespective of the fact whether he uses such water or not.(2)Till such time as the assured irrigable command area is notified, the water will be supplied for irrigation by the Lift Irrigation Officer and every person to whom water is supplied shall be liable to pay such water charges as may be determined by the State Government.(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.]
