Section 22(1) in The Goa Command Area Development Act, 1997
(1)If water supplied from an "irrigation" system is put to unauthorised or unlawful use, the person by whose act or negligence such use has occurred, or if such a person cannot be identified, the person or all the persons or through whose land water has flowed and the land is benefited therefrom, or the person or all the persons chargeable in respect of the water supplied from such "irrigation" system, or the Water Distribution Co-operative Society under whose jurisdiction such unauthorised or unlawful use of water has occurred, shall be liable, severally or jointly, as the case may be, for the imposition of such charge as may be levied by the Canal Officer or any other authority thereof or under the relevant law for the time being in force.Explanation :- For the purpose of this section, the use of water for irrigating an area in the following manner shall constitute, unauthorised or unlawful use, namely:-(i)When an area is not localised under an "irrigation" system;(ii)When an area which is localised as irrigated dry, is irrigated as wet;(iii)When an area localised for a single crop is irrigated for a double crop;(iv)When an area which is localised for one particular season is irrigated in the season for which it is not so localised;(v)When an area is irrigated unauthorisedly by breaching or cross bunding an "irrigation" system;(vi)When an area is irrigated by pumping water without prior permission of the Canal Officer;(vii)When an area is irrigated with a crop in contravention of cropping pattern specified under section 27 of this Act;(viii)When an area is irrigated otherwise than in accordance with the schedule of water allocation prepared by the prescribed authority indicating the day, time and duration of supply for which any person is entitled to receive water.
