Section 27 in Gujarat Irrigation and Drainage Rules, 2014
27. Cancellation of sanction for supply of water of assessment in respect thereof.
- If after the supply of water is sanctioned it is not possible to supply water for irrigation the land even once, on account of obstruction from or prevention by the neighbouring land-holders, or for reason of serious error of judgement in planning of seasonal crop programme or unnoticed defect in construction of canals for which the applicant could in no way be held responsible, the connection for supply of water or assessment in respect thereby, if any shall be cancelled by the Superintending Engineer on basis of a panchnama recorded in that behalf by an officer not below the rank of a Sub-Divisional Officer.
