(4)Where the State Government is of the opinion that in the interest of proper irrigation from any irrigation work constructed or proposed to be constructed is necessary to control the construction of wells for any purpose other than exclusively domestic use, either on personal or community basis, in any area or areas the State Government may by Notification specify such area or areas, and thereupon no person shall within such area or areas construct any such well except with previous sanction of the State Government or other authority authorised by the State Government in this behalf, and subject to such conditions as the State Government or such authority may impose.
