(1)All rights in the water of any river, natural stream or natural drainage channel, natural lake or other natural collection of water shall vest in the State Governments subject to the provisions of Article 262 and Entry 56 of list 1 of Seventh Schedule of Constitution of India.(2)When the State Government proposes to construct a canal it shall publish a notification declaring its intention and indicating the site of head-work.(3)No rights shall be acquired against the Government under the provisions of the Indian Easements Act, 1882 (No. 5 of 1882),in the water of any river, natural stream or natural drainage channel, lake or other natural collection of water, which supply water to a canal existing or under construction at the commencement of this Act or any of whose water will supply the canal when constructed.
