(1)The rights of the member users shall be,-(i)to suggest improvements/modifications in water deliveries;(ii)to get information relating to water availabilities, allocation, opening/ closing of canals and outlets, period of supply and its frequency;(iii)to receive water as per specified quota for use;(iv)to have the freedom of growing any crop, other than those prohibited by law, adjusting the crop within the water allocated and the overall cropping plan of the commanded area;(v)to participate in the General Body meeting and receive annual reports; and(vi)to receive equitable benefits from the activities of the organisation.
