4. Construction, control and maintenance of irrigation works only with consent of Government and subject to conditions.
(1)No person shall construct, control or maintain wholly or partly any reservoir, tank, anicut, bandhara, pond, spring pond, canal, field channel, talaparige, channel or aquaduct except with the previous sanction of the State Government or such other authority as may be authorised by the State Government in this behalf and subject to such conditions as the State Government or such authority may impose:[ Provided that the State Government may entrust to a Water Users Society [or Water Users Association] [Inserted by Act 24 of 2000 w.e.f. 14.06.2000.] control, maintenance and monitoring of any irrigation work either wholly or in part and thereupon such Water Users Society [or Water Users 12 Association] [Inserted by Act 9 0f 2002 w.e.f. 25.02.2002.] shall be responsible for the control, maintenance and monitoring of such irrigation work.](2)Where the State Government is of the opinion that in the interests of proper irrigation from any irrigation work constructed or proposed to be constructed it is necessary to control the construction of wells in any area or areas, the State Government may by notification specify such area or areas; and thereupon no person shall within such area or areas construct any well except with the previous sanction of the State Government or other authority authorised by the State Government in this behalf, and subject to such conditions as the State Government or such authority may impose.
