Section 24 in The Goa, Daman and Diu Irrigation Act, 1973
24. Regulation of cultivation on lands.
(1)Subject to the provisions of section 25, and subject to such directions as may be issued from time to time, the Canal-Officer may in any year, having regard to the quantity of water available in any canal under his control determine, by order published in the prescribed manner and within the time prescribed the area of lands in the irrigable area of such canal, to be cultivated with paddy, sugarcane, or any perennial crop or intermittent irrigated dry crops or with dry or semi-dry crops and regulate the supply of water for irrigation accordingly.(2)If, in accordance with a decision of the Canal-Officer under sub-section (1), any land entitled to supply of water under the canal is not supplied with water, the holder of such land shall be liable to pay only the dry assessment of such lands.(3)From the order of the Canal-Officer under this section an appeal shall lie within fifteen days from the date of the publication of the said order, to the Collector of the district.
