Section 7 in The Sakri Canals Irrigation Rules, 1952
7.
A permit for a Kharif season lease shall not be granted -(a)unless the block to be irrigated has well-marked boundaries distinguishing it clearly from the adjoining unleased lands and is so situated that such lands or adjoining blocks are in the opinion of the Sub-divisional Canal Officer not readily irrigable by water passed through the block;(b)unless the village-channel through which the water is to be supplied is of such length as is likely in the opinion of Canal Officer authorised to issue the permit to prevent any difficulty or excessive use of canal water in irrigation:Provided that if the Canal Officer refuses a permit on this ground, he shall state in his order of refusal the manner in which it is apprehended that waste will occur.
