(2)Such draft scheme shall contain the following particulars, namely:-(i)the object of the scheme;(ii)the area to which the scheme is applicable;(iii)the proposed [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] and the most suitable alignment thereof;(iv)the [***] [The word 'Approximate' was deleted by Gujarat 27 of 1973, section 3(l)(i)] area which is likely to be needed for construction of the proposed [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] and the plan indicating such area;(v)survey numbers and acreage of each of the lands to be benefited by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] and the names of the holders thereof;(vi)period within which each holder of the land mentioned in item (v) should construct either by himself or jointly with other holders [the [field-channel] [These words were substituted for the words' a water course', by Gujarat 6 of 1984, section 3 (l)(ii).] for the carriage of the water from the canal to his land;(vii)approximate cost of the acquisition of land, if any, to be occupied by the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.];(viii)approximate cost of the construction of the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], (including the cost of the acquisition of the land, if any,) in case the holders of land fail to come forward to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.];(ix)the extent of the liability of each holder of land to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], and in the event of the holder not intimating under clause (d) of sub-section (5) that he is willing to construct the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] himself for jointly with others or intimating that he is not willing to do so, the extent of the liability of such holder of land to pay the cost of the construction of the [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.];(x)such other particulars as may be prescribed by rules.
