Section 12(3) in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(3)Where a watercourse is not maintained in a fit state of repair and a stoppage of the supply of water thereto is necessary to prevent such, waste of water, the Irrigation Officer may stop the supply until the repairs are executed provided three days notice of such stoppage shall be given to the defaulter except where an immediate stoppage is considered necessary to prevent serious waste of water or damage.
