(3)Any occupier of land beyond assured irrigable command or probable irrigable command area, desirous of supply of water to his land from a canal shall make written application to that effect to the Canal Officer in the form prescribed, and water may be supplied (provided the area to be irrigated forms one compact block) after assessing the needs of the assured irrigable command and probable irrigable command areas and every such occupier shall be liable to pay water charges as may be determined by the State Government.
