(1)The Canal Officer may stop the supply of water to any village channel, or to any person who is entitled to such supply, in the following cases:-(a)Whenever and so long it is necessary to stop such supply for the purposes of executing any work ordered by competent authority;(b)Whenever and so long as the village-channel is in such disrepair as to prevent the wasteful escape of water therefrom:(c)Whenever and so long as it is necessary to do so in rotation to supply the legitimate demands of other persons entitled to water;(d)Whenever and so long as it may be necessary to stop the supply in order to prevent the wastage or misuse of water;(e)Within the period fixed from time to time by the Divisional Canal Officer of which due notice shall be given;(f)Whenever there is diminution in the supply of water in the irrigation work due to any natural or seasonal cause and so long as it is necessary to do so;(g)for any reason beyond the control of the Divisional Canal Officer.(2)No claim shall be made against the State Government for compensation in respect of loss caused by the failure or stoppage of water from an irrigation work:Provided that the person suffering such loss may claim such remission of the charges payable for the use of the water as is specified by the State Government.
