- [Section 22] - (1) If it be proved after due enquiry, that the supply of water given to any applicant for his lands after due sanction is habitually wasted or used for the irrigation of land not covered by sanction, it shall be competent for the Collector to direct that the person shall not be allowed any supply of water for his land.(2)In case of supply of water for crops other than staple cereal crops, no irrigation water shall be allowed to pass from a plot for which supply has been sanctioned to another plot not covered by sanction.
