- Water Users Society shall perform the following functions, namely:-(1)to develop irrigation infrastructure by availing institutional finance;(2)to procure water in bulk on volumetric basis from the Irrigation Department or Krishna Jala Bhagya Nigama or Karnataka Neeravari [or Cauvery Neeravari Nigam Limited or any other body or Corporation established by the State Government for this purpose] [Nigam Inserted by Act 29 of 2010 w.e.f. 27.07.2010.] and distribute it to the land holders in accordance with the principles laid down by the General Body for equitable distribution of water;(3)to operate and maintain canals situated within its jurisdiction;(4)to levy and collect water charges and service charges from the land holders;(5)to educate and train land holders in the efficient and economical use of water and adoption of new technology as well as to implement necessary programmes;(6)to prepare water budget and financial budget for each irrigation season;(7)to resolve disputes that may arise among land holders;(8)to mobilise financial resources for undertaking activities and efficient management of the society;(9)to implement or execute on farm development works;(10)to assist the Irrigation Department and Command Area Development Authority in implementing irrigation and drainage works;(11)to levy water charges and service charges on non-members at rates approved by the General Body of the Society;(12)to send annually to the prescribed authority on or before the prescribed date, an audit statement of all receipts and expenditure for the year ending;(13)to send a statement of a the assets and liabilities of the society on or before such date and to such authority as may be prescribed;(14)the General Body of the Society shall prepare guidelines and decide the procedures for its day to day functioning, in conformity with the bye-laws of the society and conditions of the agreement to be entered into with the Executive Engineer concerned;(15)the Society shall furnish such information as may be prescribed to the prescribed authority;(16)to encourage avenue plantation in its area of operation;(17)to do such other acts as may be prescribed.
