Section 19 in The Goa Command Area Development Act, 1997
19. Consequences of notification.
- Upon the sanction of the Scheme or any phase thereof by the Command Area Development Board under section 18 (hereinafter called as the 'approved Scheme'), the following consequences shall ensue, namely:-(1)The Command Area Development Board may require any department of the Government, any statutory or corporate body controlled by the Government functioning within the area of operation of the approved Scheme to follow such directions in respect of such matters as are specified in the approved Scheme.(2)All development plans relating to land development drawn by any department of the Government or any local or statutory authority or body or any corporation controlled by the Government shall be intimated to the CAD Board and shall be executed with its approval and subject to such modifications or changes, if any, as the CAD Board may suggest and also subject to such directions as the CAD Board may give.(3)The Command Area Development Board shall be empowered to take all necessary action for the implementation of the approved Scheme including levy of cost of works and other charges and to give directions to land-holders with regard to the following matters, namely:-(a)the crops which are to be raised and the rotation of such crops;(b)provision for drainage in the farm;(c)distance of wells, tube-wells, pumps and other sources of "irrigation" from the distribution system;(d)erection and removal of fences over lands;(e)submission of returns within such time and in such manner as may be provided by regulations containing a true and accurate statement regarding the following matters, namely:-(i)area of land cultivated by him, the classification of such land, his interest therein and encumbrances on such land, if any;(ii)the nature and quantity of agricultural produce raised by him;(f)Such other matters as may be specified by regulations.
