Section 38 in Bihar Private Irrigation Works Act, 1922
38. Record of system of rotation.
(1)In cases where the system of rotation (Prabandi) for any irrigation work is not clearly entered in the record-of-rights or determined by a decree of a civil court which is binding on all the parties concerned, and in cases where the execution of works of repair or maintenance under the foregoing Sections necessitates some revision of the existing or recorded system, the Collector may, after such inquiry as he considers necessary, draw up a new or revised system of rotation and may modify the same from time to time, if necessary.(2)Where the Collector has prepared such a system no person shall use the water supplied by the irrigation work concerned except in accordance with such system.(3)[ In the case of an irrigation work constructed or acquired under Section 32A or 32B, the Collector shall, after such inquiry as he considers necessary, draw up a system of rotation and may, if necessary, modify the same from time to time.] [Inserted by Act 10 of 1939.]
