Section 21 in The Goa Command Area Development Act, 1997
21. Regulation of "irrigation" and water use management and power of Canal Officer to regulate "Water Resources" system.
- The Canal Officer shall, having regard to the availability of water and other factors, have power to regulate the supply of water from an "irrigation" system upto and below a pipe outlet and specify:-(a)the time for letting out water for "irrigation";(b ) the duration of supply;(c)the quantity of supply; and(d)the different areas to be supplied at different times.Explanation :- Water shall be deemed to have been supplied, if it is made available, at the pipe outlet, whether or not it is used for "irrigation" of land under a pipe-outlet and therefore chargeable at the normal rate.
