Section 5(2)(a) in The U.P. Participatory Irrigation Management Act, 2009

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State of Uttar Pradesh - Subsection

Section 5(2)(a) in The U.P. Participatory Irrigation Management Act, 2009

(a)A water users' association at kulaba, minor or distributary level shall perform the following functions in the area of its operation:-

(i)to inform members regarding canal statistics and water use status and invite suggestions, if any, for efficient management of the available water in the general body meeting;

(ii)to prepare crop plan as per water budget and soil condition;

(iii)to prepare water indent and submit it to immediate upper level water users' association or competent canal officer, as the case may be;

(iv)to receive water from immediate upper level water users' association or competent canal officer, as the case may be, on volumetric basis and to supply it to its immediate lower level water users' associations or landholders in an equitable and transparent manner;

(v)to design, implement, regulate and monitor its own water sharing arrangement, in the manner prescribed;

(vi)to prepare water budget and maintain water account in such manner as may be prescribed;

(vii)to prevent unauthorized irrigation and wastage of water, to ensure timely reporting of offences under Section 33 to immediate upper level water users' association/competent canal officer, as the case may be, and to cooperate with the investigating agencies;

(viii)to prepare and submit crop seasonwise or annual reports including water audit to general body and to upper level water users' association or the competent canal officer as the case may be;

(ix)to plan, design and implement activities relating to command area development in its area of operation;

(x)to assist and participate in such manner as may be prescribed in the process of recording of irrigation and assessment and recovery of water charges;

(xi)to prepare inventory of assets in its charge and maintain it with other records in such manner as may be prescribed;

(xii)to resolve dispute or difference among its members or lower level water users' associations;

(xiii)to undertake any other activities required for accomplishing the objectives of this Act.

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State of Uttar Pradesh - Subsection

Section 5(2)(a) in The U.P. Participatory Irrigation Management Act, 2009