(2)On such a declaration, the Canal Officer with the approval of the superior officer authorised by the State Government, may specify by notice published in such manner as may be determined by him, the kind of crops that shall be sown, planted or grown on the lands under the irrigable command of the irrigation work or any part thereof, the area of crops, and the periods during which such crops shall be sown, planted or grown.The Canal Officer shall, subject to the provisions of this Act, thereupon by order regulate the supply of water from the irrigation work for sowing, planting and growing such crops during the periods specified in the order.
