Section 20 in Rajasthan Water Resources Regulatory Act, 2012
20. Disputes and appeals.
(1)The Government shall by general or special order issued in this behalf authorize any competent officer or officers as Primary Dispute Resolution Officer, to resolve the disputes with regard to the issuance or delivery of water entitlement, under the Act.(2)The Primary Dispute Resolution Officer shall follow such procedure as may be prescribed while hearing the disputes.(3)Any person aggrieved by an order of the Primary Dispute Resolution Officer may, within sixty days from the receipt of such order, prefer an appeal to the Authority: Provided that the Authority may entertain an appeal after the expiry of the said period of sixty days if it is satisfied that the aggrieved person had sufficient cause for not preferring the appeal within the said period of sixty days.(4)The Authority shall follow such procedure while hearing the appeals as may be prescribed.
