Section 3 in Parambikulam-Aliyar Project (Regulation of Water-Supply) Rules, 1994
3. Regulation of supply of water.
(1)Supply of water for agricultural purposes to the total extent of 3,77,152 acres of land in Parambikulam-Aliyar Project comprised in the four zones as specified in the Schedule of the Act from the Thirumurthy Reservoir shall be regulated by the Controlling Officer. In accordance with these rules and any notification that may be issued by the Government from time to time, under sub-section (1) of section 3 of the Act.(2)The Controlling Officer shall receive daily reports of readings as recorded at 8.00 a.m. pertaining to the past twenty-four hours regarding -(a)the reservoir water level;(b)the inflow from its own catchment by the rise and fall method;(c)the inflow through the contour canals;(d)the outflow through the high level canal;(e)the outflow through the common canal;(f)the outflow through the Dhali Channel System; and(g)the flow through the spillway/ river sluice and the readings of the tail and regulators of all the canals involved in the irrigation spell for the period.(3)Daily readings of rainfall shall also be received by the Controlling Officer from all stations in the ayacut area, namely, Palladam, Pongalur, Udumalpet, Dharapuram, Kundadam, Sultanpet and Kangeyam.(4)Taking into consideration all these readings and the regulations detailed herein, the Controlling Officer shall adjust the regulation before 9.00 a.m. every day or as frequently as required according to the actual needs so far as may be practicable:Provided that during the floods, release of water may be done at frequent intervals to ensure minimum depletion consistent with the safety of the dam.
