(d)failure or stoppage of any water in a channel or irrigation work where such failure or stoppage is due to,-(i)any cause beyond the control of the authority incharge of the irrigation work;(ii)the execution of any repairs, alterations or additions to the channel or irrigation work;(iii)any measures considered necessary by the Irrigation Officer, regulating the proper flow of water in the channel or for maintaining the established course of irrigation; or(iv)circumstances mentioned under clauses (a) to (f) of section 29:
