Section 13 in The Goa Command Area Development Act, 1997
13. Duties of each member of the Water Distribution Co-operative Societies.
- Each member of the Water Distribution Co-operative Society shall perform the following duties, namely:-(i)Submission of cropping plan at the beginning of season of Water Distribution Co-operative Societies, and applying for "irrigation" water;(ii)Participation in election of officials of Water Distribution Co-operative Societies;(iii)Payment of dues of water rates;(iv)Abiding by bye-laws of Association/Society;(v)Usage of water efficiently;(vi)Ensuring that no damage is caused to "irrigation" structure;(vii)To use water for "irrigation" economically and without wastage by adopting such techniques and regime as may be prescribed by the C.A.D. Authority.(viii)Obligation of the land holder to take steps to maximise production from his land by adopting such scientific and modern techniques of farm management as may be notified, from time to time, by such authority, as may be prescribed under this Act;(ix)to take such precautionary and preventive measures by land holder as may be necessary so as not to cause damage to the adjacent land holdings.Chapter - V
