Section 4 in Telangana Irrigation (Construction and Maintenance of Water Courses) Act, 1965
4. Power of Irrigation Officer to construct watercourse suo motu or on application.
(1)Whenever an Irrigation Officer considers suo motu or on the application of an ayacutdar that the construction of a watercourse, is expedient or necessary, he shall ascertain the most suitable alignment for the said watercourse and cause the land which in his opinion is necessary for the construction thereof to be marked out on the ground.(2)He shall thereupon publish a notice in the prescribed manner in every village through which the watercourse is proposed to be taken specifying the extent of land which lies in such village and which has been marked out under sub-section (1) and requiring-(a)every owner who wishes to receive supply of water to his land through the watercourse or to make use of the watercourse for drainage purposes to make an application in that behalf to the Irrigation Officer within thirty days of publication of notice;(b)every person likely to be affected by the construction of the watercourse or interested in the land on which it is proposed to construct the watercourse to submit his petition to the Irrigation Officer stating his objections to the proposed construction within sixty days of publication of the notice.(3)The Irrigation Officer shall also send copies of the notice to every person known or believed to be the owner of the land through which the watercourse is proposed to be taken and to the District Collector for publication in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette.(4)The Irrigation Officer where he is not the Revenue Divisional Officer shall, as soon as may be after the expiry of the period specified in the notice, make a report to the Revenue Divisional Officer regarding the proposed watercourse together with a plan showing the alignment thereof and the objections, if any, received by him.
