Any occupier, who owing to reasons beyond his control, is unable to attend the meeting so arranged for taking short term agreement, can approach the Irrigation Inspector with written application stating the cause of his inability in attending the meeting and expressing his desire to enter into agreement. The irrigation inspector shall on such application instruct the Amin to receive his agreement form if there is margin in the area allocated for irrigation and the date prescribed under Rules 98 or 99, as the case may be, has not expired.
