Section 36(1) in The United Provinces Minor Irrigation Works Act, 1920
(1)The Collector shall, whenever the [State Government] [Substituted by A.O.1950.] by special order, or by rules made under this Act, so directs, prepare or revise for any minor irrigation work in respect of which an approved scheme has been published a record showing all or any of the following matters, namely:(a)the custom or rule of irrigation;(b)the rights to water and the conditions on which such rights are enjoyed;(c)the rights as to the erection, repair, reconstruction, and working of mills and the conditions on which such rights are enjoyed; and(d)such other matters as the [State Government] [Substituted by A.O.1950.] may by rule prescribe in this behalf.
