Section 19 in Karnataka Command Areas Development Act, 1980
19. Stoppage of water supply.
- The supply of water to any land which is entitled to such supply under section 17 or 18 shall not be stopped except,-(a)whenever and so long as it is necessary to stop such supply for the purpose for executing any work ordered by the Authority ;(b)whenever and so long as any field-channel by which such supply is received, is not maintained in such repair as to prevent the wasteful escape of water thereof ;(c)whenever and so long as it is necessary to do so in order to supply in rotation the legitimate demands of land holders entitled to water ;(d)whenever and so long as it may be necessary to do so in order to prevent the wastage or the misuse of water ;(e)within the periods fixed from time to time by the Authority, of which, due notice shall be given ; and(f)whenever there is diminution in the supply of water in the irrigation work due to any natural or seasonal causes and so long as it is necessary to do so.
