Section 5 in A.P. Farmers Organisation Rules, 1997
5. The rights of the Farmers Organisation shall be as follows:
(i)to obtain information in time about water availability, opening / closing of main canal, periods of supply and quantity of supply, closure of canals etc.;(ii)[ To assist the Water Resources Department for distribution among the water users on agreed terms of equity and social justice;] [Substituted by Notification No. G.O. Ms. No.17, Water Resources (CADA) Department, dated 8.2.2019 (w.e.f. 27.12.2018).](iii)to receive water according to an approved time schedule;(iv)to allocate water to non-members;(v)to levy separate fees for maintenance of the system;(vi)to levy any other fee or service charges, to meet management costs and any other expenses;(vii)to utilize the canal bunds as long as such use is not obstructive, or destructive to hydraulic structures - by planting timber, fuel, or fruit trees or grass for augmenting the income of the Farmers Organisation;(viii)to obtain the latest information about new crop varieties, and their pattern, package of practices, weed control, etc., for agriculture extension service, and purchase inputs such as seeds, fertilizers and pesticides; for use of its members;(ix)to have full freedom to grow any crop other than those expressly prohibited by a law and adjust crop areas within the total water allocated without causing injury to neighboring lands;(x)to participate in planning, and designing of micro-system;(xi)To suggest improvements / modifications in the layout of Field Channels/Field Drains to supply water to all the farmers in the command; and(xii)to plan and promote use of the ground water.Responsibility of The Farmers Organisation
