Section 4 in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979
4. Preliminary enquiry.
- The Deputy Revenue Officer may either personally or through Ziledar assisted by Assistant Development Officer (Agriculture), Assistant Development Officer (Minor Irrigation) or the Soil Conservation Inspector of the local area concerned doing farm development work shall record or cause to be recorded the statement of the landholders and endeavour to settle the scheme of Osrabandi by mutual agreement among the landholders and shall pass necessary orders in the matter after making local investigation, if considered necessary. No orders for Osrabandi under this rule shall be made if the area propose to be covered by the Osrabandi is;(i)less than two hectares,(ii)On the far off-side of a drain, drainage off-low ground on situated outside the area command by the outlet;(iii)on a temporary outlet;(iv)drought affected area; or(v)likely to be covered by land settlement to be started in the area.
