Section 9 in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
9. Free passage of water for irrigation or drainage to be afforded through or over all lands.
(1)For the purpose of irrigation or drainage of lands in the notified area, the owners or occupiers of such lands shall be bound to afford free passage for water through or over all lands in their possession or under their control and for that purpose to allow, when so required by the Collector by order made in this behalf, the construction and maintenance of such channels as may be necessary, without causing unnecessary loss or damage to such lands.(2)If any person refuses to comply with an order under sub-section (1), the Collector may cause the channel to be constructed or maintained and may recover the costs thereof from such person as a public demand.(3)Notwithstanding anything contained in any other law for the time being in force, no person shall be entitled to claim any compensation for any damage or loss which may be caused as a result of the construction or maintenance of any channel under sub-section (1) or sub-section (2).
