5. Notification when water supply to be applied for purposes of canal.
- Whenever it appeals expedient to the [the [State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government] that the water of any river or stream flowing in a natural channel, or of any lake or any other natural collection of still water, should be applied or used by the [the [State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government] for the purpose of any existing or projected canal, [the [State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government] may, by notification in the [Official Gazette] [These words were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], declare that the said water will be so applied or used after a day to be named in the said notification, not being earlier than three months from the date thereof.Powers of Entry on Land, Etc.
