Section 32(f) in The Rajasthan Irrigation and Drainage Act, 1954
(f)No right to the use of the water of an irrigation work shall be, or be deemed to have been, acquired under part IV of the Indian Limitation Act, 1908, or under the Indian Easements Act, 1882, of the Central Legislature as adapted to [the State of Rajasthan] [Substituted by Act 7 of 1997.]; nor shall the State Government be bound to supply any person with water except in accordance with the terms of a contract in writing.
