10. Means of crossing canals to be provided and obstruction to drainage to be avoided.
- Suitable means of crossing canals and channels shall be provided at such places as the State Government [ or the Water Users Society [or Water Users Association] [Inserted by Act 24 of 2000 w.e.f. 14.06.2000.] in respect of any irrigation work entrusted to it as the case may be] thinks necessary for the reasonable convenience of the inhabitants of the adjacent land; and suitable bridges, culverts, or other works shall be constructed to prevent the drainage of the adjacent land being obstructed by any canal or channel.
