(1)The authorised Canal Officer shall pay to the Lambardar as remuneration for the performance of the duties mentioned in rule 13 a proportion of the total water-rate assessed on the occupiers represented by him and calculated as follows:-@ Rs. 2 per Rs. 100 of assessment for all leases.Fractions of a rupee in the total of the assessment and pies in the amount of remuneration shall be omitted.(2)The remuneration payable to the Lambardar shall be deemed to be payable in the proportion of one-third for water-rate assessment work, one-third for water-rate collection work and one-third for water distribution work, and shall be paid by the Canal Officer not later than the 31st October of the next Kharif season.(3)Such remuneration shall not be paid to the Lambardar unless he has satisfactorily performed the duties specified in rule 13 and the Divisional Canal Officer or the Canal Deputy Collector may, for reasons to be recorded in writing withhold payment of any portion of the proportion of the remuneration due to the Lambardar if he has not satisfactorily performed the duties, for which such proportion is deemed to be payable,under this rule.Village Channels
