Section 3 in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
3. Delineation of Water Users' Area.
(1)The District Collector, may by notification and in accordance with the rules made under this Act, in this behalf, delineate every command area in consultation with the farmers who are proposed beneficiaries under each of the irrigation systems and on a hydraulic basis which may be administratively viable; and declare it to be a water users' area for the purpose of this Act :Provided that any water users' area in minor, medium & major irrigation system shall not exceed 2000 hectares :Provided that in respect of the command area under the minor and lift irrigation systems, the entire command area may, as far as possible form a single water users' area :Provided further that for minor irrigation system including irrigation systems, comprising more than one minor scheme, a Water Users' Association may be formed with an area of two hundred hectares anti above, and to the extent possible :Provided further that there may be one Water Users' Association for more than one Minor Scheme when the aggregate command area of such schemes is less than 200 ha and are located next to each other or are at reasonable distance from one another.(2)The modifications of delineated Water Users' Association Area in sub-section (1) shall be notified by the District Collector and would be based on recommendations made by the Canal Officer in Charge of Irrigation project and such Canal Officer shall arrive at the recommendation made in this regard only after consultation with the farmers who are proposed beneficiaries under such Schemes.(3)Every Water Users' Association's Area shall be divided into territorial constituencies which shall be up to ten in minor irrigation systems and twelve in major and medium irrigation systems :Provided that there is no necessity of formation of ten territorial constituencies for constituting a Water Users' Association in cases of commanded area of less than two hundred hectares and no necessity for formation of any territorial constituency in case of Lift Irrigation Water Users' Association.
