Section 30 in The Bonded Labour System (Abolition) Ordinance, 1975
30. Stoppage of water supply for irrigation.
(1)If land holder,-(i)fails to provide fund; to the corporation within the period allowed to him for meeting proportionate cost of works; or(ii)has failed to pay more than two consecutive installments of the proportionate cost of works or of the special loan, as the case may be; or(iii)obstructs the execution of any works;the regional manager may make a request in writing to the Collector for issue of an order to the Divisional Irrigation Officer having jurisdiction over the land-holding in question, to forthwith discontinue supply of irrigation water to the land- holding of such land-holder, and the Collector shall issue such order to the Divisional Irrigation Officer concerned.(2)Notwithstanding anything contained in the Rajasthan Irrigation and Drainage Act, 1954 (Raj. Act 21 of 1954), the Divisional Irrigation Officer shall carry out the order issued by the Collector under sub-section (1).(3)If. upon an enquiry, after giving both to the corporation and to the land holder an opportunity of being heard, the Collector comes to the conclusion that the requisition made by the regional manager under sub-section (1) was not proper and the consequent stoppage of supply of irrigation water to the land-holder had caused loss to the land holder, the Collector may pass an order, directing the corporation to pay to the land holder such amount as the Collector may assess to be reasonable compensation for such loss.(4)If the default or breach is remedied by the land-holder to the satisfaction of the regional manager, the Collector shall, on receipt of a written intimation from the regional manager in that regard, rescind the order issued by him under sub-section (1), and forthwith issue the necessary instructions to the Divisional Irrigation Officer concerned for resumption of irrigation water supply to the land-holding of the landholder.
