(1)The rights of the Farmers' Organisation shall be, -(i)to obtain information in time about water availability, opening/closing of main canal, periods of supply and quantity of supply closure of canals etc;(ii)to receive water in bulk from the Irrigation Projects for distribution among the water users on agreed terms of equity and social justice;(iii)to receive water according to an approved time schedule;(iv)to allocate water to non-members;(v)to levy separate fees for maintenance of the system;(vi)to levy any other fee or service charges, to meet management costs and any other expenses;(vii)to utilise the canal bunds as long as such use is not obstructive, or destructive to hydraulic structures by planting timber, fuel, or fruit bearing trees or grass for augmenting the income of the Farmers' Organisation;(viii)to obtain the latest information about new crop varieties, and their pattern, package of practices, weed control etc., for agriculture extension service and purchase inputs such as seeds, fertilizers and pesticides; for use of its members;(ix)to have full freedom to grow any crop other than those expressly prohibited by a law and adjust crop areas within the total water allocated without causing injury to neighbouring lands;(x)to participate in planning, and designing of micro-system;(xi)to suggest improvements/modifications in the layout of field channels/ field drains to supply water to all the farmers in the command; and(xii)to plan and promote use of the ground water.
