Section 31 in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
31. Resources of Farmers' Organisation.
(1)The funds of the farmers' organisation shall comprise of the following, namely :-(a)grants and commission received from the State Government as a share of the Irrigation Water Rate collected in the area of operation of the farmers' organisation;(b)such other funds as may be granted by the State Government and Central Government for the development of the area of operation;(c)resources raised from any financing agency for undertaking any economic development activities in its area of operation;(d)income from the properties and assets attached to the irrigation system;(e)fees collected by the farmers' organisation for the services rendered in better management of the irrigation system; and(f)amounts received from any other sources.(2)The State Government may authorize the farmers' organisation to have their own resources for the maintenance of their irrigation system and growth of such farmers' organisation.(3)The water charges collected by the Water Users' Association shall be deposited with the treasury of the State Government and on such deposit a minimum of twenty five per cent of the deposited amount shall be assigned to the said Water Users' Association in prescribed manner :Provided further that the amounts assigned to the Distributory Committee and the Project Committee shall be as prescribed by rules made under the Act.
