Section 19 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
19. Functions of Association.
- The Association, which enters into an agreement with the State Government under section 13 and to which irrigation management of a minor canal and water courses are entrusted under sub-section (1) of section 16, shall generally undertake irrigation management of the entrusted minor canal and water courses and particularly perform the following functions, namely:-(a)to ascertain the demand of water of each holder of land in the service area;(b)to measure and receive the quantity of water at the measuring device and to ensure proper apportionment and distribution of the water so received to all holders of land in the service area and for that purpose; to prepare rotational water supply system and implement it;(c)to inquire into complaints regarding distribution of water and to take immediate action to remedy them;(d)to take steps to prevent unauthorised use of water or waste of water or damage to the entrusted minor canal;(e)to carry out normal maintenance and repairs of the entrusted minor canal in accordance with the terms and conditions of the agreement entered into under section 13,(f)to pay the water rates levied under section 44 of the Bombay Irrigation Act, 1879 (Bombay VII of 1879) or the occasional water charges levied under section 45 of the said Act to the State Government on or before the due dates for their payment,(g)for the purpose of payment of water rates under clause (f), to determine the water rates or, as the case may be, the occasional water rates payable by the land holders and collect water rates or, as the case may be, the occasional water charges, so determined from the land holders;(h)to maintain proper accounts of water received and distributed, and of money and materials received and used;(i)to carry out other duties and functions imposed upon the Association by or under this Act and to act according to the terms and conditions of the agreement entered into under section 13;(j)to refrain from doing anything which is contrary to the Act or the rules made thereunder and the terms and conditions of the agreement entered into under section 13.
