(2)The draft scheme shall contain the following particulars: -(a)the area to which the scheme is applicable;(b)the survey numbers of lands included in such area and the names of owners and occupiers thereof;(c)the period or periods during which water will be supplied to such lands;(d)the crop or crops which will be permitted to be grown thereon;(e)the water rate at which water may be supplied to such land included in the scheme;(f)the amount to be paid by the State Government for the management of the irrigation work to the Water Committee; and(g)fixing a period of not less than three months from the date of publication of such notification, for submission of objections or suggestions to such scheme.
