The following shall be deemed to be the persons entitled for taking water from the field channels so constructed :-(a)All those who have contributed towards the cost of construction of such field channels.(b)All those who have their lands within the command of such field channels and are desirous of availing irrigation facilities.(c)All those who wish to take water for non-agricultural purpose of general utility; provided that they pay to the irrigation panchayat one-fourth of the usual charges of water rates till the amount of share per acre as contributed by the persons mentioned in clause (a) above is completed.
