Section 36 in The United Provinces Minor Irrigation Works Act, 1920
36. Preparation of record of rights.
(1)The Collector shall, whenever the [State Government] [Substituted by A.O.1950.] by special order, or by rules made under this Act, so directs, prepare or revise for any minor irrigation work in respect of which an approved scheme has been published a record showing all or any of the following matters, namely:(a)the custom or rule of irrigation;(b)the rights to water and the conditions on which such rights are enjoyed;(c)the rights as to the erection, repair, reconstruction, and working of mills and the conditions on which such rights are enjoyed; and(d)such other matters as the [State Government] [Substituted by A.O.1950.] may by rule prescribe in this behalf.(2)Entries in the record so prepared or revised shall be relevant as evidence in any dispute as to the matters recorded and shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor:Provided that no such entry shall be so construed as to limit any of the powers conferred on the [State Government] [Substituted by A.O.1950.] by this Act.(3)When a record showing all or any of the matters enumerated in sub-section (1) has been framed at any settlement of the land revenue such record shall be deemed to have been made under this section.(4)Every person interested shall be bound to furnish to the Collector, or to any person acting under the direction of the Collector, all informations necessary for the correct preparation of a record under this section.(5)The provisions of Chapter IV of the United Provinces Land Revenue Act, 1901 (U. P. Act No. III of 1901), shall so far as may be, apply to the preparation and revision of every such record.
