Section 8(3) in Gujarat Irrigation and Drainage Rules, 2014
(3)An application made by a person other than the occupant or superior holder shall not be sanctioned unless such applicant furnishes suitable security for the payment of water-rate or other charges which may become payable in respect of any obligation arising out of the sanction of such application, by the execution either of a bond in Form C - 1 with two sureties to be approved by the officer sanctioning the application or of a mortgage bond in Form C - 2. In the case of a person who is a member of a Co-operative Society as defined in the Gujarat Co-operative Societies Act, 1961 and who has taken a loan from such society under section 49 thereof and has made a declaration in respect of his land in the manner required by clause (a) or (b) of subsection (1) of that section, the execution of a mortgage bond, if any, shall be made in Form C - 3.
