- The supply of water to any field-channel or to any person who is entitled to such supply shall not be stopped, except,-(a)whenever and so long as it is necessary to stop such supply for the purpose of executing any work ordered by the competent 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 other persons entitled to water;(d)whenever and so long as it may be necessary to do so in order to prevent the wastage or misuse of water;(e)within the periods fixed from time to time by the Irrigation Officer of which due notice shall be given;(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;(g)[ whenever and so long as water is used for sowing, planting or growing crops in contravention of notification issued under sub-section (2) of section 32; [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.](h)whenever and so long as stoppage of supply of water is necessitated due to any cause beyond the control of Irrigation Officer;(i)whenever and so long as a person does not pay the arrears of water rate or as the case may be water charges.]
