Section 20(d) in Gujarat Irrigation and Drainage Act, 2013
(d)failure or stoppage of the water in a canal, when such failure or stoppage is due to-(i)any cause beyond the control of the State Government,(ii)the execution of any repairs, alterations or additions to the canal, or(iii)any measures considered necessary by any canal-officer for regulating the proper flow of water in the canal, or for maintaining the established course of irrigation;
