Section 18(1) in Karnataka Command Areas Development Act, 1980
(1)Subject to such directions as may be issued, from time to time by the State Government, the Authority or the officer authorised by the Authority may, in any year, having regard to the quantity of water available in any irrigation system within its jurisdiction, classify, by an order, within such time and in such manner as may be prescribed lands included in the irrigation system under a pipe-outlet for the purpose of raising such kind of crops under such pipe-outlet as may be specified in the order to regulate the supply of water for irrigation.
