Section 28(1) in The Goa Command Area Development Act, 1997
(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.
