Section 5(3) in The Bihar Irrigation, Flood Management and Drainage Rules, 2003

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State of Bihar - Subsection

Section 5(3) in The Bihar Irrigation, Flood Management and Drainage Rules, 2003

(3)Certificate of election/nomination of the applicantDetails of Area to be irrigated

Name of villages	Revenue Thana No.	Total area of village in Ha.	Area of irrigable land of villages in Ha.	Name and Address of President of Water Users'Association	Signature of the President of Water Users'Association
1	2	3	4	5	6

Form-6(See Rule 3.6.1 (a)Permission of lease to Water Users' AssociationPermission No: ............................. Date .................Application No. ...............................................................................................................Name of Farmers' Association .....................................................................................Name of Mauza/Pargana ...............................................................................................Area of the Irrigable land ................................................................................................Name of the distributary ................................................................................................Location of the Head Works .........................................................................................Design discharge of Head Works ......................... Actual Average ..........................Time of Irrigation 1st April to 31 March ........................................................................Rate of Water rent:

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State of Bihar - Subsection

Section 5(3) in The Bihar Irrigation, Flood Management and Drainage Rules, 2003