Tamil Nadu act 020 of 1993 : Parambikulam-Aliyar Project (Regulation of Water-Supply) Act, 1993

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Keyword(s):

Owner, Parambi-Kulam-Aliyer Project

£- m. wi

Imm t 30 Paise

. .

af India, the State -&all ~ndeavour to r s

[ 53 I

5 4 TAMIL NADU GOVERNMENT GAZETT]F3 EXTRAORDINARY

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AND WHEREAS thc Government have iss~ed orders in G.C. Ms. NO. 126, Pi blic M 01 1:; Department, dated the 29, h day of Janua~ y 1976 adding 1,15,000 acres oj land I 6 t l : ~ irrigation system covered by P~ri 'nlbik~ I: n-Al!: : I I.: c.jcc1 ; I AND WHEREAS two wsit petitions were guL in the High Cotrt , h!rrlrcs in I+'. YL. i'< .

575178 and 1309178 against tho said o~der and tho Hill Court hes dirac;ec r l.:.t bcic-rr st ~ . p l y ~ r : ~ water to the new ayacutdar~ in the exten&(. ayacut, tht original ayp.cu~drr: z.re fnst assured oi supply of suffioient water subject to availability oncc in eighteen nlont hs, rs regubly as, pcssible or practicable ; f

I ;

7 ,

AND WHEREAS in view ot rh. i d d i r e t o t i o n ot the nlpn ~kl , Ma( s & l b e 1 Govel n-

man1 have called for a udtailed report from ti e Chief- Enginci~ (Irrjgation) w &i.bt.s reported tha! with the available water potential, wnt6.rkan be supplicd to thaoXtcndc6. area by dividiog the

antire ayaouts into four zones, bath zone getting wnter tor a perit t! ;.of 46 n:ontl:s to 6 n~oaths once in two years and therefore h2.s st ggestei. t hr:t \\;.tcl mcy bc s ~ ~ p l i c d ro tl c ncw xyzculs of i .75 lakhs aores of land lrom I hc s-.it projcct :

a w & - - % ,*. AND WHEREAS the Governme1 t l a \ e after caref~llv ccr sic'.;, ing I l~e repclr c 1 t l ~ c Chief Engineer (1rrigation)and rftcr oblacirjngtkeopinicn ~f t hecxpeit.~ir't!,is nldte~ , if c crlecl :

propose1 for rezoning llic rys?c~.t s covelci by P2.1 r m h i h 1: n:-Al*: I PI c jt ct into f o ~ , ~ zones as feasible;- I +

t ' # AND WHEREAS the Government, after ~cking into cc~nsidcl:.licn ~ h c nii rck; ! ' fa~loss, have dccidcd to p-cvicle i l l igaiion fccilil ic s ur der Palambil,! 1; n -A!iy I Pi c ~ C C I ciivi('~ilg the whole area into fct 1 ZCII~CS, ploviC'.ingiiiig:.?icr t c cr.ch z c r . ~ c I cc ill iwc y c a i as :.gc-i~l;+ a l;i

existing tl ree zones plcvi6.ing irligdicn 10 cz.ch zcr:c ~ n c c in 18 rgcn{hs,in vicw r i tllr'

drought-pmr?:: n a ~ r ~ r c c f t i c ziccend in vicwofthe inf iast~uctr~~. l f cilitits z , l l i : c > L-:LY i t

in the said Projecl inct 1.1 ing ht gc cxpcnlil~ I C ; ':

BEit enacted by tE e Legislative Asscmblyof ti e ',tatc of' T ~ m i l Nc".dv ill !LC a 6 . fourth Year of the Republic of India as fo1lcwi.s ;-

S l Ort title. application and wm-

mencement.

Definitions.

1 . (1) This Act may be called the Parambikt-lal-~liy: 1 PI ojcct ( R C ~ L I; ' i c '^I

Water-SL pply) Act, 1993. i

(2) It applies to tl. e Coimbatore'ad Pcriya dist~ ic1 s i n 1 lrc Stet c cf T:.niil ' ,

(3) It sl a 11 come into force et oncc.

2. Illthis Act, unlcssthe context otherwise JX quil cs,- I (a) 'Govilllmcnt' mczns tlic S~zitc Gc vc.1 luiit 111 :

(b) 'own~ei ' in relztion to zny 1 2 . ~ 6 incllldcs rny ~ C I 'C n 112vi1:~ ;LJ ' 2 I

S L ~ c11 I:LIIC~ ;

Uduma~pet canal and High level canal ir Palar Basin 2nd the Pol12cEi a:ni3 I I Vettaikasanpudur canal, Sethumadai cam1 and tl. e Aliyar Feedel canzl in t lx A.iiy;

Basin and their distributaries;

(dl 'Schedule' means the Scledulc appt'iidecl. to this Act.

Regulation of supply o!

\\ ater for agriculru~al lJurpoLe$

Iroln I'alart,. b j h u l , \ ~ ~ ~ -

Aliy:21

I l l OJCCt.

3. (1) Notwithstanding anything codained in any Ian for the time being in f c ~ I or in any ~udgment, decree or order of any covrt , Tribun~l cr other authcrity r : r.n! custom, agreement or usage or any rule, notifimtion or order made or i sr eci h~ t 1 r:

Government relating to inclusion of a acrts inthe P ~ ~ z m b i k t Iirn-Aliyir Tic j( t ci

supply of water lo such ayaccts or pr X s therecf end in fcrcc cn the dr.te of p~rblic tion of this Act in the Tamil Nadu Government Gazette, the Governmcnt mry, aficl cons~llting the Chief Engineer (Irrig~.tion) or such other cf3cer or arthcrity i : t h c ~ may consider neyssary, by notificrtion, regc 12-tc on sotrticnal basis in acc:~ !:~c wit] +]:e rules as may be prescribed, the supply of water for ~gri~vIlil : . l pi : i t

to a to!al extent of 3,77,152 acres of 1z.nC in the Param_bikulnm-Aliyr! PI i, . corn, cpc' in the f'or91 zor es es specific& in the Schedt21c.

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(a) the interest of the gene121 public ;

(b) tke maximum possible advantage which mayresult in agricdltt la1 produe tion in extending the supply of water to more lands ;

(c) the advantage of bringing prospelit y !G 1 he bcckwzid and drought-prone .areas by bringing Wem within the ayaccts ;

sucl otber matters as may ,be presciibed.

4. No court shall enttrrtain any suit or appligsrjcn $or 1 I;e isst r c: an) in.L nc i ic r c 1. interim order restrainingany proceeding whioh is being or about to be taken undrr sect1017 3 or therules made thereunder for regulatingthe supply of water, by the Government or by, any officer authorised under geotioa 5, in the Fatfambikulam-Aliyar Project.

5. (1) 1he bovernment may, by notifioation, anthorise any offiaer not belon tke rhnk of Chief Engineer (Irrigation) to exercjsc the power s 1 o regulz~e t LC ~urply of water for agrioultural purposes vested i n them under seotion 3.

(2) The emrcise of any power delegated under su b-secr ion (I ) shali be subject to such restrictions ihd aonditions as may be speoified in the notification and subject also to control and revision by the Governmen:.

6. (1) Nt) -it, p r o ~ t i ~ n or c;tber legal prGceediIIgf shall lie against any perr;cn foqanyJ thing whicb is in good faith done or intended to be done in purslrance c f this Act.

(2) No"Guit or c.ther legal prclceedings shall lie against the Gc.velnn.e.ent fcr any dmage caused c,r likely to be caused by anything which is in gcca faith done or intended to be done in

~u rsu ance of this Act. .rrr % k g $gEe @ @ - &p-Ef-l

8. The Guvenunent may, by 11br;f;~ti~3, amend the Schedule prospectively or retrospec-

(b) All notifit;3trohs issued ..rider this Act shall, tnless thq are ex3>ressed KO come ~nto fc,rce on a particular day, ch ;e illto fclrce on the date Gn which they are published.

Sitits and applications ons bamd.i- Delegation of powers. 1-, , Pretection of

. action taka in good f a l t ~ . Power to

m o v e diffi- culties.

Power to amend

Schedule. Power to make rules.

56 TAMlL NADU GOVERNMENT GAZE7TE EX?-RAORDINARY qW

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THE SCHEDULE.

[See sections 3 (1) and 8.1

Fer~ul Zone. number.

w r m .: 1

(1) ( 2 1 (3) ( i"~ "* b 1

1 Zone 1 Pollachi, Ud~malpet, Palladam and 'Iiruppur in 9&,52~ -

Coi~xbatore district and Kangeyam and Dhara-^I puriim in Periyar district. ^{i a} Zone I1

Zone I11

Zone IV

Do.

(By ordet of the Govern@),

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Secretary to , Cbve+wnent, Lazq, Depa9-tf)~ent.