(c)the Authority shall be deemed to be empowered to take all necessary action for implementation of the approved plan, including levy of betterment fee, cost of works and other charges and in particular, to give directions to any land-holder with regard to the following matters, namely -(i)the manner in which cultivation is to be carried out;(ii)the crops which are to be raised and the rotation of such crops;(iii)the manner of carrying an any other agricultural production;(iv)the application and use of various inputs for agricultural production such as, seeds, pesticides, manures, fertilizers, fingerhng, fodder, poultry feed, and such other items as may be provided by regulations;(v)provision for field channels for carrying water for purposes of irrigation;(vi)provision for drainage;(vii)location of wells lube-wells, pumps and other sources of irrigation;(viii)erection and removal of fences over lands;(ix)provision of pastures;(x)submission of returns within such time and in such manner as may be provided by regulations containing a true and accurate statement regarding the following matters, namely -
