Section 18(3) in Karnataka Command Areas Development Act, 1980
(3)On the publication of a notification under sub-section (2), no person shall grow or allow to grow any prohibited crop on any land under the irrigation system under a pipe- outlet and no person shall sow or plant or allow the sowing or planting of any other crop at any time other than the period, or allow such crop to remain beyond the duration, specified in respect thereof in such notification.
