Section 21(1) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(1)It shall be lawful for the Government or any officer authorized by them in this behalf top stop the supply of water to any land holding or field channel or to any person who is entitled to such supply under all or any of the following circumstances, namely:-(a)Whenever and so long as it is necessary to stop such supply for the purpose of executing any work ordered by the competent authority;(b)Whenever and so long as any filed channel by which such supply is received is not maintained in such repair as to prevent the wasteful escape of water thereof;(c)Whenever and so long as it may be necessary to do so in order to prevent the wastage or misuse of water;(d)during the periods fixed, from time to time, by the Irrigation Officer of which due notice has been given ;(e)Whenever there is diminution in the supply of water in the Irrigation system due to any natural or seasonal causes and thereby so long as it is necessary to do so;(f)Whenever there are floods or heavy rains in the command area and thereby so long as it is necessary to do so.
