- The supply of water to any water-course or to any person entitled there to shall not be stopped except in the following cases: -(a)in case and so long as it is necessary to stop supply for executing any work by the order of the authority;(b)in case and so long as any water-course by which water is supplied is not maintained in such good condition as to stop the waste of water;(c)in case and so long as may be necessary to stop supply in order to fulfil in rotation the legitimate demands of other persons entitled thereto;(d)in case and so long as may be necessary to stop supply in order to prevent the wastage or misuse of water;(e)in course of closure of canal of which notice shall be given in the prescribed manner;(f)in case and so long as may be necessary to stop the supply of water for a change in the source thereof by the Irrigation officer.
