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State of Gujarat - Section
Section 53 in Gujarat Irrigation and Drainage Rules, 2014
53. Repeal and Saving.
- The Gujarat Canal Rules, 1962 are hereby repealed.Form A-1(See rule 5)Application for water for irrigation in Kharif or Rabi or Hot-weather SeasonNo. of application:-To,The Executive Engineer/ Canal Officer__________________________ Division,I, _________________________ ,resident of _______________ ,Taluka ____________________ ,District _____________________ , make this application for the water supply from the canal for the purpose of irrigation the under mentioned land hereinafter described subject to the provision of the Gujarat Irrigation and Drainage Act, 2013, and other law for the time being in force relating to irrigation and all the provision of the Gujarat Irrigation and Drainage rules, 2014, and subject to the conditions specified on the reverse of this application to which I agree:-| Name of village | Name of canal | Outlet No. | Survey /Block No. | Total Area of Survey/Block No. | Total Area of the holding in Survey No. or BlockNo. | Total Area Applied for. | Name of crop. | Period/ Season for which water is required | No. of watering | Remark |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |
| Ha. Are | Ha. Are | Ha. Are | ||||||||
| Sr. No. | Name of crop | Area to be irrigated in Ha. Are. | Water Rate chargeable per hector per watering | Total Amount in Rs. |