Section 15 in Gujarat Irrigation and Drainage Act, 2013
15. Construction and maintenance Field Channels.
(1)Where there does not exist field channel in any service area in which lands are capable of being irrigated from a canal, the State Government may construct the field channel in the public interest at the cost of the State Government, which is likely to be needed for construction of proposed field channel.(2)The field channel constructed by the State Government under subsection (1) shall be maintained in accordance with the rules as may be prescribed.
