Section 12 in Gujarat Irrigation and Drainage Rules, 2014
12. Cultivation of crop and use of water.
- The following provisions in respect of cultivation of crop and use of water shall be observed.(1)A suitable system of water channels shall be so maintained that the water required for the irrigation of any plot can be supplied directly from a channel.(2)The number and location of the inlets necessary for the supply of water to any such system shall be subject to the general or special orders of the Executive Engineer.(3)The order in which water is supplied shall be subject to the general or special order of the Executive Engineer.(4)No crop shall be grown in the channels leading to the plots when such channels are less than 1.0 meter wide from the top inner edge if the bund and after earthing up there shall be no crop growing in or interfering with the flow of water in the channels.(5)No crop shall be planted within 1.0 meter of the edge of a main water- course. If a question arises as to what is a main water course, the Executive Engineer shall decide the matter and his decision shall be final and conclusive.(6)No crop shall be grown on the top of any bund.(7)(a)Any bund may, immediately after rain, be cut without permission. Such bund shall, however be properly repaired before the next watering is taken.(b)Except as provided in clause (a), a bund may be cut only in case of emergency; and if the person on whose application the supply of water is sanctioned under this rule cuts the bund, he shall be liable for any wastage of water unless he shows to the satisfaction of the Executive Engineer that the accumulation of water, if any, was due to cause for which he was not responsible.(8)The person on whose application the supply of water is sanctioned under these rule or his servant shall be present during the whole time when water is being taken.
