32. Application for selling or sub-letting water of an irrigation work.
- [Section 24] - (1) Where any local authority requires supply of water from an Irrigation work for the purpose of selling or sub-letting it to the public or a company or firm wants supply of water for selling or sub-letting it to its employees, an application in form of a letter shall be made to the Collector concerned. The Collector after causing such enquiry as may be necessary and consulting the Irrigation Officer shall satisfy himself that the water is available for supply of the quantity required without the requirements of irrigation, other essential needs and commitments already made.(2)The Collector may reject the application for supply of water or sanction the supply applied for wholly or in part and the orders so passed shall be communicated to the applicant. In case of sanction of the application in full or part, it shall be communicated to the applicant, with the direction to execute an agreement in Form 'L' by a specified date.(3)The supply of water shall be made after execution of the agreement.
