- The supply of water to any [field-channel] [This words were substituted for the words 'swater-courses' by Gujarat 6 of 1984, section 3.] to or any person who is entitled to such supply shall not be stopped except-(a)whenever and so long as it is necessary to stop such supply for the purpose of executing any work ordered by competent authority;(b)whenever and so long as may [field-channel] [This words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.] by which such supply is received is not maintained in such repair as to prevent the wasteful escape of water therefrom;(c)whenever and so long as it is necessary to do so in order to supply in rotation the legitimate demands of other persons entitled to water;(d)whenever and so long as it may be necessary to do so in order to prevent the wastage or misuse of water;(e)within periods fixed from time to time by a Canal-officer duly empowered in this behalf, of which due notice shall be given;(f)[ whenever and so long as it is necessary to stop such supply pending a change in the source thereof by a Canal-officer [* * *] [This clause was inserted by Bombay 14 of 1931, section 3.];(g)[ in accordance with the condition, if any, providing for stoppage of water supply, subject to which permission for water to be taken may have been given] [This clause was inserted by Gujarat 27 of 1973, section 10.].
