Section 19(3) in The Goa Command Area Development Act, 1997
(3)The Command Area Development Board shall be empowered to take all necessary action for the implementation of the approved Scheme including levy of cost of works and other charges and to give directions to land-holders with regard to the following matters, namely:-(a)the crops which are to be raised and the rotation of such crops;(b)provision for drainage in the farm;(c)distance of wells, tube-wells, pumps and other sources of "irrigation" from the distribution system;(d)erection and removal of fences over lands;(e)submission of returns within such time and in such manner as may be provided by regulations containing a true and accurate statement regarding the following matters, namely:-(i)area of land cultivated by him, the classification of such land, his interest therein and encumbrances on such land, if any;(ii)the nature and quantity of agricultural produce raised by him;(f)Such other matters as may be specified by regulations.
