Section 40(3)(a) in Bihar Lift Irrigation Act, 1956

[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(3)(a) in Bihar Lift Irrigation Act, 1956

(a)The Lift Irrigation Officer may not stop the supply of water to any village channel or to any person who is entitled to such supply, except in the following cases. -

(i)whenever and so long as it is necessary to stop such supply for the purpose of executing any work ordered by a competent authority;

(ii)whenever and so long as any village channel is not maintained in such repair as to prevent the wasteful escape of water therefrom;

(iii)Whenever and so long as it is necessary to do so in rotation to supply the legitimate demands of other persons entitled to water; and

(iv)whenever and so long as it may be necessary to stop the supply in order to prevent the wastage or misuse of water.

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State of Bihar - Subsection

Section 40(3)(a) in Bihar Lift Irrigation Act, 1956