Section 16 in Gujarat Irrigation and Drainage Act, 2013
16. Application for supply of water.
(1)Every person desiring to have a supply of water from a canal shall submit a written application to that effect to the canal-officer, in such form alongwith such fees as may be prescribed.(2)The provisions of sub-section (1) shall not apply to the projects or part of the project where the minor canal service area is declared and implemented under section 3 of the PIM Act, 2007, (Gujarat 18 of 2007).(3)On receipt of an application made under sub-section (1), the canal-officer may grant permission for water to be taken subject to such conditions and restrictions, as to the limitation, control and measurement of the supply to impose in relation to the use of water for any particular purpose as may be prescribed.
