Section 5(1) in The U.P. Participatory Irrigation Management Act, 2009
(1)A water users' association shall have powers:-(i)to enter on any land, remove obstructions, close any channel, and do other things necessary for carrying out its functions;(ii)to cut down or/and clear away any part of any standing crop, fence or bush if it is necessary to carry out its functions;(iii)to enter into any building or water-course for the purpose of inspecting or regulating the use of canal water, or for measuring the lands irrigated thereby and chargeable with a water rate and to do all things necessary for the proper regulation and management of such, canals.(iv)to enter in case of any accident happening or being apprehended to a canal, water users' association upon any lands adjacent to such canal, and may execute all work which may be necessary for the purpose of preventing such accident:Provided that if a water users' association proposes to enter into any building or enclosed court or garden attached to a dwelling-house not supplied with canal water, it shall previously give the occupier of such building, court or garden at least seven day's notice in writing of its intention to do so :Provided further that every case of entry under this section, the water users' association shall at the time of such entry, tender compensation for any lawful claim of damage which may be occasioned by any proceeding under this section; and in case of dispute as to the sufficiency of the amount so tendered, it shall forthwith refer the same to the competent canal officer for decision. The decision of competent canal officer shall be final;
