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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1) in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979

(1)After A. D. (O) Form 3 has been finalized by the Deputy Revenue Officer under Rule 18, steps for the preparation of A. D. (O) Form 4 showing the names of landholders, number of the fields, the area and thoks will be taken. This form will be prepared by the Ziledar and approved by the Deputy Revenue Officer. After A.D. (O)Form 4 has been approved and signed by the Deputy Revenue Officer the scheme of Osrabandi shall be worked out by the Ziledar on the basis of the following guidelines:
(i)The total period of distribution within which all the thoks must be covered once shall generally be one week.
(ii)Water shall be released to the first Thok half-an- hour after the time water usually reaches the head of an outlet.
(iii)The time for which water will be released to each landholder and to each Thok shall be calculated in hours and minutes.