(4)whenever and so long as it may be necessary to stop the supply in order to prevent the wastage or misuse of water.Claims to compensation in case of failure or stoppage of supply. - (b) No claim shall be made against the [Government] [Substituted by A. L. O. for 'Crown'.] for compensation in respect of loss caused by the failure or stoppage of the water in a canal, by reason of any cause beyond the control of the [State] [Substituted by A. L. O.] Government or of any repairs, alterations or additions to the canal, or of measures taken for regulating the proper flow of water therein, or for maintaining the established course of irrigation which the canal-officer considers necessary; but the person suffering such loss shall be entitled to such remission of the ordinary charges payable for the use of the water as is authorized by the [State] [Substituted by A. L. O.] Government.Claims on account of interruption from other causes. - (c) If the supply of water to any land irrigated from a canal be interrupted otherwise than in the manner described in the last preceding clause, the occupier or owner of such land may present a petition for compensation to the Collector for any loss arising from such interruption, and the Collector shall award to the petitioner reasonable compensation for such loss.Duration of supply. - (d) When the water of a canal is supplied for the irrigation of a single crop, the permission to use such water shall be held to continue only until that crop comes to maturity, and to apply only to that crop; but, if it be supplied for irrigating two or more crops to be raised on the same land within the year, such permission shall be held to continue for one year from the commencement of the irrigation, and to apply to such crops only as are matured within that year.Sale or sub-letting of right to use canal-water, contracts for water transferable with land. - (e) No person entitled to use the water of any canal, or any work, building or land appertaining to any canal, shall sell or sub-let or otherwise transfer his right to such use without the permission of the canal-officer, but all contracts made between Government and the owner or occupier of any immovable property, as to the supply of canal-water to such property, shall be transferable therewith, and shall be presumed to have been so transferred whenever a transfer of such property takes place.
