Section 55(1) in Gujarat Irrigation and Drainage Act, 2013
(1)No holder of agricultural land in which there is a tubewell, artesian well or borewell, exceeding the depth as prescribed shall allow any water from such well to be used for a purpose other than for the purpose of agricultural or of drinking or to be wasted either through leaky casing, pipe fittings, valves or pumps either above or below the surface or on account of any other reason whatsoever:Provided that the canal-officer may, subject to any general or special order of the State Government, by order allow such holder to use the water from such well for any purpose other than for the purpose of agriculture or of drinking.
