Section 5 in Gujarat Irrigation and Drainage Rules, 2014
5. Application for supply of water.
(1)Wherever the canals are handed over to Water User's Association under the provision of Gujarat Water User's Participatory Irrigation Management Act, 2007 (PIM Act, 2007) -(i)Individual application shall not be accepted by the Canal Officer from beneficial area of concerned canal on which Water User' Association is formed.(ii)Individual applicants who are not member of the Water User's Association shall require to submit application form to the concerned Water User's Association of that canal.(iii)Water User's Association shall accept the application form from individual farmers who are member of Water User' Association but comes under beneficial area of canal system for which Water User's Association is formed.(iv)On the basis of forms collected from individual farmers who are not member of Water User's Association and member of Water User's Association, only a single application of consolidated area shall be made in duplicate to the canal officer in Form A-1, along with statement showing details of farmers (member wise and crop wise) and area to be irrigated.(2)Canal system where Water User's Association is not existing.(i)every application for a supply of water for the purpose of Irrigation shall be made in duplicate to the Canal Officer.(ii)such application may be delivered personally or sent by post to the Canal Officer or to any officer authorized by the Executive Engineer to receive it.(3)Such application shall be made in the case of-(i)kharif or Rabi or Hot Weather season, in Form A-1,(ii)additional watering, in Form A-2,(iii)supply of water from Nallas, River, Streams etc. vesting in the Narmada, Water Resource, Water Supply and Kalpsar Department on which Government has not incurred any expenditure, in Form A-3.(4)supply of water for irrigation from Government tube-wells, in Form B-1,(5)Printed copy of the prescribed form for application shall be available for applicant free of charge.(6)An application for a supply of water for any purpose other than irrigation shall be made by a letter addressed to the Executive Engineer.
