Section 28 in The Goa Command Area Development Act, 1997
28. Power to prohibit growing of certain kinds of crops and to regulate the period of sowing and duration of crops.
(1)Whenever the Command Area Development Board is satisfied that for the better cultivation of land and the optimum utilisation of water resources of an "irrigation" system or for accelerated land development or for any other reasons, it is expedient in the public interest to regulate the cropping pattern, the period of sowing and the duration of crop, then, it may, by notification, make declaration to that effect.(2)On the making of a declaration under sub-section (1), the Canal Officer may specify, by notification published in such manner as may be prescribed, the kinds of crops that shall not be grown on any land under such "irrigation" system and the periods of sowing and duration in respect of non-prohibited crops thereof.(3)On the publication of the notification under sub-section (2), no person shall grow any such crops as is prohibited by the notification on any land under such "irrigation" system and no person shall sow or plant any other crop at any period or allow such crop to remain beyond the duration specified in respect thereof in such notification.Chapter - IX
