Section 36 in The Sakri Canals Irrigation Rules, 1952
36.
(1)The demand statement for water-rates due under a Kharif season lease shall be prepared as soon as possible after the permit is issued, and shall show the water-rates due by each person whose land is included in the lease document whether such land has been actually irrigated up to that time or not. Demand statements (Parchas), showing the amount due from each lessee shall be sent to the Lambardar tor distribution to such lessee, and shall be deemed to be a notice of a demand of the amount due from such lessee.(2)No notice of demand other than the Parchas referred to in clause (1) shall be issued during the currency of the lease.
