Section 18(4) in The U.P. Participatory Irrigation Management Act, 2009
(4)The competent canal officer or the water users' association, as the case may be, shall not stop the supply of water to a lower level water users' association or a landholder except in the following cases:-(i)whenever and so long as it is necessary to stop such supply for the purpose of executing any work ordered and sanctioned by the competent canal officer;(ii)whenever and so long as a canal or water course is not maintained in such proper shape and repair is necessary to prevent wasteful escape of water therefrom;(iii)within such period as may be fixed from time to time by the competent canal officer;
