Section 4(2) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
(2)Every Water Users' Association shall consist of the following members namely :-(a)all the water users who are land holders in a water users' area :Provided that where both the owner and the tenant are landholders in respect of the same land, the tenant would be the deemed water user :Provided further that any person who is in lawful possession and enjoyment of the land under a water source, on proof of such possession and such enjoyment in a crop year, may claim membership notwithstanding whether he is recorded land holder or not, in which case the Water Users' Association shall not refuse the membership of such person for the purposes of this Act, and such person shall be liable to pay the water charges and the fees as may be prescribed as if he is the water user :Provided further that the wife/wives of such land holder who do not hold land, shall be deemed to be the landholders for the purpose of this Act;(b)all other water users in a water users' area;(c)Government may, by notification, nominate one officer each from the Water Resources Department and the Department of Agriculture or Ayacut Department to be the members of the Water Users' Association as advisors and without having the right to vote.
