Section 5(1) in Gujarat Irrigation and Drainage Rules, 2014
(1)Wherever the canals are handed over to Water User's Association under the provision of Gujarat Water User's Participatory Irrigation Management Act, 2007 (PIM Act, 2007) -(i)Individual application shall not be accepted by the Canal Officer from beneficial area of concerned canal on which Water User' Association is formed.(ii)Individual applicants who are not member of the Water User's Association shall require to submit application form to the concerned Water User's Association of that canal.(iii)Water User's Association shall accept the application form from individual farmers who are member of Water User' Association but comes under beneficial area of canal system for which Water User's Association is formed.(iv)On the basis of forms collected from individual farmers who are not member of Water User's Association and member of Water User's Association, only a single application of consolidated area shall be made in duplicate to the canal officer in Form A-1, along with statement showing details of farmers (member wise and crop wise) and area to be irrigated.
