Section 12(1) in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974
(1)The owners or occupiers of all lands in a notified area shall be bound to afford free passage to water from the outlet of a canal through or over lands in their possession or under their control and for that purpose to allow, when so required by the Collector by order made in this behalf, the construction and maintenance of such field channels as may be necessary.
