Section 10 in Gujarat Irrigation and Drainage Rules, 2014
10. Sanction for the supply of water.
(1)Sanction for the supply of water to any land may be given if(i)the acreage of such lands is 10 Ares (10 Gunthas )or more.(ii)such land, though its acreage is less than l0Ares ( 10 Gunthas ) comprises the entire holding of the applicant.(2)No separate sanction shall be given for the supply of water to irrigate different crops in the same land unless the total area of such land is or exceeds 20 Ares ( 20 Gunthas ) and the total area for each crop therein is not less than 20 Ares (20 Gunthas ).(3)Water for irrigation shall not be supplied to any land unless sanction has been given therefore under sub-rule (1), or (2).
