11. Construction and maintenance of bunds and demarcation and preparation of land.
(1)In each separate area of land for the irrigation of which sanction have been obtained,-(i)the portion under irrigation shall, throughout the period of irrigation, be completely surrounded by bunds not less than 1 foot high and of 1 foot top width and shall be formed into suitable plots; and(ii)each plot shall be completely surrounded by bunds in accordance with the following provisions, namely :-(a)Round each separate and continuous area on which sugarcane is under cultivation bunds not less than 1½ feet high by 1½ feet top width shall be constructed :Provided that if, on account of the slope of the land and the total area included within the outer bund, the Executive Engineer directs that the bund at the lower end if the area and on each side for a distance up to 66 feet from the lower bund shall be of two feet top width such direction shall be complied with: Provided further that, for similar reasons the Executive Engineer may allow the bund at the upper end of a sloping field to be of smaller dimensions.(b)Round each plot in an area on which sugarcane is under cultivation bunds not less than 9 inches high by 1 foot top width shall be constructed :Provided that, when the Executive Engineer is satisfied that on account the configuration of the land and the manner in which it has been repaired and levelled, bunds of these dimensions are unnecessary, he may permit the construction of bunds of such smaller dimensions as he may consider adequate.(c)Round each plot in which any other crop, except long term fruit trees (when each tree is separately irrigated) or kharif crop, is under cultivation bunds not less than 6 inches high by 9 inches top width shall be constructed.(d)All bunds shall have slopes on both sides of 1 : 1.(e)On any common boundary between two areas irrigated under separate sanctions, two separate bunds need not be maintained.(f)When any special conditions are prescribed in any sanction given for the irrigation of any land, such land shall be demarcated and prepared in accordance with such prescribed conditions, and the provisions of this sub-rule shall not apply thereto.(2)The Executive Engineer may withhold the first supply of water to any area in which the provisions of sub-rule (1) are not complied with.(3)The application of water to land which is not prepared and maintained in accordance with sub-rule (1) shall constitute misuse of water within the meaning of clause (d) of section 28.
