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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(3)The pipe committee in which the power to administer and supervise the irrigation system under the pipe outlet concerned vests, shall be responsible to perform the following, among other functions. Namely:-
(a)the construction, maintenance, repair and upkeep of the irrigation system under the pipe outlet at the cost and expenses of the land holders;
(b)to carry out obligations on behalf of the land holders, if the land holders fail to do so, and recover costs thereof from them in such manner as may be prescribed;
(c)to enforce warabandi and to regulate supply of water for irrigation to each land holding by turns or rotation according to the time schedule approved by the Irrigation Officer;
(d)to regulate and control water supply for irrigation by volumetric measurement in the manner specified by the irrigation officer;
(e)to prevent unauthorized and unlawful use of water for irrigation;
(f)to supervise the irrigation system with a view to preventing waste of water and damage to the system;
(g)to perform such other functions as may be prescribed.