(1)No claim other than by way of remission of water rates shall lie against the State Government in respect of loss caused by the failure or stoppage of water of an irrigation work by reason of any cause beyond the control of the State Government or of any repair, alteration or addition to the irrigation work, or of any measures taken for regulating the proper flow of water therein, or for maintaining the established course of irrigation which is considered necessary.(2)Claims on account of interruption from other causes - If the Supply of water to any land irrigated from an irrigation work be interrupted otherwise than in the manner specified in the preceding subsection, the Collector may on application allow such remission as may be considered reasonable and his decision in this regard shall be final.
