Section 15(2) in The Rajasthan Minor Irrigation Works Rules, 1956
(2)fish in any such work by means other than a fishing rod:and whosoever contravenes this rule shall be punishable under section 31.Form - A(See Rule 6)Notice under section 4 of the Rajasthan Minor Irrigation Works Act, 1953 (Rajasthan Act XII of 1953).Whereas the State Government proposes to undertake the construction/maintenance of the minor irrigation works specified below:-(General character of the proposed construction or maintenance of the work to be given).Notice is hereby given under section 4 of the Rajasthan Minor Irrigation Works Act, 1953 (Rajasthan Act XII of 1953) to all persons likely to he affected by the said construction/maintenance that the Collector of....................district proposes to hold the enquiry indicated in the said section at....................... (name of place) on ...................:........... (date not to be earlier than 42 days of publication of notice). All persons interested in the proposed construction/maintenance.* or likely to be affected thereby are required to submit any objection or suggestion that they may desire to make on or before the ....................(date) to be specified) .and to produce any evidence in support of such objection or suggestion on the date hereby appointed for the holding of the enquiry.Take notice that in accordance with the provisions of section 5 of the Act, every owner of land likely to be affected by such construction/maintenance* who fails, within the period allowed by this notice, to submit any objection or suggestion, in the manner prescribed above, shall be deemed, for the purposes of the Act, to have given his consent to such construction/maintenance.*Given under my hand and the seal of the office this................. day of................................ 19...........CollectorDistrict ....................*Strike out whichever is inapplicable.Form B(See Rule 8)Notice under section 11 of the Rajasthan Minor Irrigation Works Act, 1953 (Rajasthan Act XII of 1953).Whereas the draft, scheme, particulars of which are given below, has been prepared to the satisfaction of the State Government, notice is hereby given under section 11 of the Rajasthan Minor Irrigation Works Act. 1953 (Rajasthan Act XII of 1953) to all owners and occupiers of the land likely to be affected by the scheme and they are required to take note that the scheme will be open to inspection during office hours at the office of the Collector. .......................(Name of district to be mentioned) and the Tehsildar of......................... (Name of Tehsil to be given) and any person likely to be affected by the scheme may, within one month from the date of publication of this notice, present, in writing, to the Collector, any objection which he may have to the scheme.Take notice that, after the expiry of the said period, no objection will be considered.Particulars of the schemeName of work (See rule 3) :-Description of any river or stream, or lake or other natural collection of water proposal to be used for the purposes of the work :-Khasra numbers and area of the land proposed to be acquired for the work :-Khasra numbers and area of the land to be benefitted by the scheme :-Method by which the State Government proposes to recoup the expenditure to be incurred on the work Given under my hand and the seal of the office, this........................day of ................. 19.......Collector,District.............
