Section 18(2) in Karnataka Command Areas Development Act, 1980
(2)Whenever the Authority is satisfied that for the better cultivation of land and the optimum utilisation of water resources of an irrigation system under a pipe-outlet or for accelerated land development or for any other reasons it is expedient in public interest, the Authority may, by notification, specify the cropping pattern, the period of sowing, the duration of crop, and the kinds of crops that shall not be grown on any land under such irrigation system under a pipe-outlet.
