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State of Bihar - Section

Section 10 in Bihar Lift Irrigation Rules, 1978

10.

The Lambardar shall -
(a)Witness signature or thumb impression of beneficiaries, on Jamabandi Register for the supply of water.
(b)Attend and give assistance in measuring land irrigated or proposed to be irrigated.
(c)Give timely information to the Lift Irrigation Officer of the irrigation requirements of the leased block and report promptly when the irrigation of leased area is completed.
(d)Supervise distribution of water supplied to the persons entitled thereto and report any misuse of such water.
(e)Attend, if required to do so, when complaints are investigated by a Lift Irrigation Officer and give any information required in connection with the investigation of such complaint.
(f)Receive from the Lift Irrigation Officer and distribute demand slips (parchas) to the persons named therein and submit yearly report regarding the distribution of such Parchas accompanied by acknowledgement of their receipts by the rate-payers.
(g)Return to the Lift Irrigation Officer for distribution by official agency all Parchas not distributed within fourteen days of receipt by him.
(h)Report 20 days before harvesting all cases in which crops have been injured by any deficiency or irregularity of supply of water.
(i)Assist the Lift Irrigation Deputy Collector or Revenue Officer by pointing out the residences of persons assessed by identifying them and by generally helping in collection of water rates.
(j)Give timely information about death, bankruptcy or absconding of any of the rate-payers.
(k)Assist of optimum utilisation of potential of irrigation.