(1)Every application for a supply of water for the purpose of irrigation shall be made in duplicate to the Executive Engineer.(2)Such application may be delivered personally or sent by post to the Executive Engineer or to any officer authorised by him to receive it.(3)Such application shall be made, in the case of -(a)Two season blocks, in Form I; [or where the State Government by Notification in the Official Gazette, so directs in the case of any two seasonal block, in Form I-A included in these rules by Government Notification, Public Works Department, No. BLM-1053, dated 19th March, 1954;] [Inserted by G. N. of 1.4.1960.](b)Sugarcane blocks in Form II or III according as the sugarcane area permitted to be grown in the block is to be limited to ⅓rd or ¼th of the block area;(c)Fruit blocks, in Form IV;(d)Garden blocks, in Form V;(e)Additional waterings, watering in Form VI; and(f)Any other form of supply, in Form VII.(4)Printed blank copies of the prescribed forms of applications shall be supplied to intending applicants free of charge.(5)An application for a supply of water for any purpose other than irrigation shall be made by a letter addressed to the Executive Engineer.
