Section 13(1) in The Sakri Canals Irrigation Rules, 1952
(1)The Lambardar shall -(a)obtain signatures of applicants for the supply of water and certify the correctness of such signatures;(b)attend and give assistance in measuring land irrigated or proposed to be irrigated;(c)give timely information to the Canal Officer of the irrigation requirements of the lease block and report promptly when the irrigation of the leased area under each outlet is completed;(d)supervise the distribution of the water supplied through an outlet amongst the persons entitled thereto and report any misuse of such water;(e)attend if required to do so when complaints are investigated by a Canal Officer and give any information required in connection with the investigation of such complaints;(f)receive from the Canal Officer and distribute demand slips (parchas) to the persons named therein and submit an early report regarding the distribution of such purchas accompanied by acknowledgements of their receipts by the ratepayers;(g)return to the Canal Officer for distribution by official agency all parchas not distributed within fourteen days of receipt by him;(h)report before the 20th October all cases in which crops have been injured by deficiency or irregularity of supply in the Kharif season;(i)assist the Canal Deputy Collector by pointing out the residences of the persons assessed and identifying them and by generally helping in the collection of water-rates.
