Section 22 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
22. Other functions of Association.
- The Association shall perform the following functions, namely:-(1)to receive applications for use of water for irrigation from its members accompanied by such fees as may be determined by the Association,(2)to register its members,(3)to collect such fees, as are determined by it, from its members,(4)to permit supply of water for irrigation to its members,(5)to regulate use of water,(6)to promote economy in the use of water,(7)to encourage members to adopt water saving devices or techniques such as drip, sprinklers and to recommend to the State Government remission of water rates, payable by members who adopt water saving devices and the State Government may, after verification, grant remission subject to such principles as may be prescribed;(8)to collect water rates levied under section 44 or 45 of the Bombay Irrigation Act, 1879 from its members,(9)to collect such water charges from members for use of water for purposes other than irrigation as may be determined by the Competent Authority with the previous approval of the State Government,(10)to make payment to the State Government of water rates collected from its members after deducting thereupon such percentage of cost of collection as may be prescribed,(11)to prepare plan for maintenance of the entrusted minor canal and for construction and maintenance of water courses and field channels and all other works related to the entrusted minor canal, water courses and field channels,(12)to collect from its members expenses incurred by it in carrying out normal maintenance and repairs of the entrusted minor canal,(13)to maintain such record as may be prescribed,(14)to perform such other functions as are laid down by or under this Act.
