89A. [ Application of the right of supply through an existing private water-course.
(1)Any permanent holder of irrigable or wet land desiring to have the right of supply of water through a private water-course of another person passing through or by the side of or within easy reach of such land may apply to the Collector.(2)If the applicant undertakes to defray all costs involved in acquiring such right and to share the expenses made by the owner in the construction of the water-course, the Collector shall serve a notice on the owner to show cause why the right should not be granted.(3)If the owner of the water-course raises no objection, the Collector may declare the applicant to be the joint holder of the water-course on such conditions as to the payment of cost, compensation or otherwise as may appear to him equitable.
