- Every person desiring to have a supply of water from a canal shall submit a written application to that effect to a Canal-officer duly empowered to receive such applications, in such form as shall from time to time be prescribed by [the [State] [These words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.], Government] in this behalf.And water may be supplied for purposes other than those of irrigation. - [Or submission of a written application to him, the Canal-officer may give permission for water to be taken under such special conditions and restrictions, as to the limitation, control and measurement of the supply as he shall be empowered by the State Government to impose in relation to the use of water for any particular purpose.] [This paragraph was substituted for the portion beginning with the words 'If the application' and ending with the words 'in each case' by Gujarat 27 of 1973, section 9.]Provisions as to Supply
