- [Section 21 (2)] - (1) On receipt of the application, the Irrigation Officer shall cause to be published in a conspicuous place of each of the villages through which the distributary or the minor passes, a notice inviting objections to be filed within fifteen days from the date of publication. On expiry of the last date for filing objections the Irrigation Officer shall, after making an enquiry in the prescribed manner, pass orders relating to the supply of water.(2)The order shall be communicated in writing to the applicant and where the application is allowed, the applicant shall be asked to execute an agreement in Form 'K' within the date specified therein. Supply of water shall be made only after execution of the agreement.(3)[ The concerned Irrigation Officer of the irrigation work shall order installation of a Flow Meter or a suitable measuring device within the period as stipulated by him not being less than thirty days from the date of such order at the cost of the applicant to measure the quantum of water to be drawn from the irrigation work and Flow Meter/measuring device shall be installed under his direct supervision or under the supervision of an Engineer not below the rank of Assistant Engineer to be specifically nominated by him, failing which the water supply shall not be given or shall be discontinued by him after giving seven days' notice.] [Substituted vide O.G.E.No. 1423 Notification No. 51010-IIIW-Legislative 39/99,- R, dated 29.9.1999.]
