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State of Andhra Pradesh - Section

Section 6 in A.P. Farmers Organisation Rules, 1997

6. The responsibility of Farmers Organisation shall be as follows:

(i)to prepare the schedules of water deliveries and communicate to the concerned;
(ii)to organize preparation of crop plan to match water deliveries with crop requirements;
(iii)to supply water to all members in the command area as per the approved terms;
(iv)to carry out timely maintenance and repairs to the distributory system including drains and other properties;
(v)to organize repairs of the system by the farmers free of cost or on payment;
(vi)to avoid and prevent misuse and wastage of water;
(vii)to use water economically and judiciously and furnish data, to the Water Resources Department on water use, irrigated area, irrigation efficiency, and crop yields;
(viii)to inspect water utilisation by the farmers in the command; assess irrigated crop areas and collect data on crop yields;
(ix)to impose and recover penalties or fines for misuse and wastage of water and tampering or damaging with the irrigation network controls, sluices, outlets etc., as per the provision of the Act;
(x)to educate farmers on preparing fields and adopting modern methods of field irrigation, such as borders, furrows, graded bunding for all round efficiency;
(xi)to educate farmers on new crop varieties, packages of practices, pesticides, weedicides, etc.;
(xii)to procure and hire implements and gadgets for agricultural operation where feasible and needed.;
(xiii)to improve the system for efficient and economical use of available / allocated water, for efficient production of crops; and
(xiv)to minimize conveyance and operational losses.
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