Section 32(a) in The Rajasthan Irrigation and Drainage Act, 1954
(a)The Divisional Irrigation Officer may not stop the supply of water to any water course, or to any person, except in the following cases:-(i)Whenever and so long as it is necessary to stop such supply for the purpose of executing any work ordered by competent authority and with the previous sanction of the State Government;(ii)Whenever and so long as any water course is not maintained in such proper customary repair as to prevent the wasteful escape of water therefrom;(iii)Within periods fixed from time to time by the Divisional Irrigation Officer.
