(1)Every occupier of land within an assured irrigable command area of a canal shall be entitled to have supply of water from the canal for irrigation purpose sufficient for the maturity of the crop grown during the period, specified, in the notification under Section 50 and every occupier of land in the probable irrigable command area of a canal shall be entitled to have such supply subject to the availability of water during that period, and every such occupier shall be liable to pay such water charges as may be determined irrespective of the fact whether he uses such water or not.(2)Till such time as the assured irrigable command area or probable irrigable command area is notified, water will be supplied for irrigation by the Canal Officer and every person to whom water supplied shall be liable to pay such water charges as may be determined by the State Government.(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.
