Section 6(2) in Gujarat Irrigation and Drainage Rules, 2014
(2)Every application for a supply of water for the purpose of irrigation shall be made in the prescribed form on or before the date fixed under sub-rule (1):Provided that if an application is received after the date fixed under sub rule (1) above and the Executive Engineer is satisfied that the delay was unintentional and due to cause beyond the control of the applicant, he may treat due application as if it had been received on the due date:Provided further that if it appears to the Executive Engineer that a supply of water will be available after all applications received before due date have been disposed of, he may receive applications on later date.
