Section 34 in Gujarat Irrigation and Drainage Rules, 2014
34. Water rates chargeable under section 34.
- Without special sanction of the State Government water rates under section 34 of Act shall not be charged on land watered by a well or wells sunk at a distance of more than 200 meters from any canal situated in the state:-Provided that such well is fed by natural percolation only and not by a surface channel or a constructed underground channel or pipe.
