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State of Bihar - Section

Section 5 in The Bihar Irrigation, Flood Management and Drainage Rules, 2003

5. Above mentioned terms and conditions shall be binding upon by my successor duly elected/nominated after the expiry of my tenure.

Note : Water rate for irrigation fixed by the Government shall be applicable.Signature of President/SecretarySeal of AssociationEnclosures : (1) List of villages and area of Irrigated land
(2)A copy of registration of Association
(3)Certificate of election/nomination of the applicantDetails of Area to be irrigated
Name of villages Revenue Thana No. Total area of village in Ha. Area of irrigable land of villages in Ha. Name and Address of President of Water Users'Association Signature of the President of Water Users'Association
1 2 3 4 5 6
           
Form-6(See Rule 3.6.1 (a)Permission of lease to Water Users' AssociationPermission No: ............................. Date .................Application No. ...............................................................................................................Name of Farmers' Association .....................................................................................Name of Mauza/Pargana ...............................................................................................Area of the Irrigable land ................................................................................................Name of the distributary ................................................................................................Location of the Head Works .........................................................................................Design discharge of Head Works ......................... Actual Average ..........................Time of Irrigation 1st April to 31 March ........................................................................Rate of Water rent: