- Compensation may be awarded if any damage is caused by the exercise of, or on account of, the powers conferred under this Act, provided the damage and its compensation can be ascertained. But compensation shall not be awarded for damage caused by the following reasons: -(a)deterioration of climate or soil;(b)stoppage of navigation or the means of floating timber or of watering cattle;(c)stoppage or diminution of the supply of water from any river or stream flowing in a natural channel or in any lake or natural reservoir of still water by the application of such water for the purposes of a new irrigation work or otherwise unless a right in respect of use of such water is established; or(d)the flow of water in a channel is closed or stopped for the following causes:-(i)any cause beyond the control of the Government;(ii)repair, alteration or extension to the channels;(iii)any measure considered necessary by the Irrigation officer empowered in this behalf for regulating the flow of water in the channel required for the generation of hydro-electric power or for maintaining the course established by water required for irrigation.Any person who suffers loss from stoppage or diminution of water supply due to any of the causes named in clause (d) shall be entitled to such reduction in the prescribed assessment payable by him as may be permitted by the Government.
