- [Section 21] - (1) On receipt of the application, the Irrigation Officer shall make or cause to be made such summary enquiry as he considers necessary and shall ordinarily allow the application if it is for a crop according to the crop-pattern determined for the block. If the application is for supply of water for a crop other than those included in the crop-pattern of the Block, the application may be ordinarily rejected, but if it is for a crop with similar water requirement as the crops selected for the crop-pattern of the Block, the Irrigation Officer may in his discretion allow it. The Irrigation Officer may refuse to sanction supply of water for irrigation to any land. If such irrigation would, in his opinion, lead to excessive or wasteful use of water, or cause, or contribute to cause damage or injury to such land or any other land or cause loss or injury to the cultivator of any other land.(2)If an applicant is in arrears of water-rates which became due before the date of application the application may be rejected or sanction may be given provisionally subject to the condition that such arrears are paid before a specified date prior to commencement of supply.(3)Where the application is allowed, a permit in Form 'H' shall be issued to the applicant. An intimation shall also be given in Form, 'I' in case the application is rejected.
