The accepted application signed by at least 60 per cent of the occupiers concerned together with the permit signed by the authorised Canal Officer shall constitute the lease document and every lease shall be subject to the fallowing conditions, namely:-(a)The lessee shall not use the water supplied to or taken by him under such lease, except for the purpose of irrigating the land mentioned in the lease document.(b)The lessee shall be entitled to receive water for Kharif irrigation from a water level in the Government channel or Ahar not lower than that of which the size of the outlet has been fixed.(c)the lessee shall not be entitled to flow irrigation unless existing appliances admit of such irrigation.(d)The lessee shall not construct, or be entitled to require the construction of, any earthen stop-darn or other work intended to raise temporarily the level of water in the Government channel.(e)The lessee shall not be entitled to receive water unless the village channel through which it is conveyed, is in the opinion of the Sub-divisional Canal Officer, in such a state of repair as to prevent the waste of water during supply.(f)One or more Lambardars shall be appointed in the manner specified in rule 20 to represent the lessees and to perform the duties specified in rule 22.(g)Each lessee shall be liable to assessment for water rate on receipt by the Lambardar of the lease permit:Provided that it the Lambardar receives a permit for a Kharif season lease later than fifteen days after receipt of the application by the Canal Officer to whom it is submitted, the Lambardar shall be entitled to treat the permit as cancelled unless water has actually been supplied before issue of the permit under the written order by the Sub-divisional Canal Officer as authorised by rule 27.(h)The outlet and portion of the village channel in Government land shall be kept in a proper state of repair by the Irrigation Department.
