33. Water-rate leviable when crop sanctioned is not planted or fails and another crop is grown.
- When the approved crop is not grown or if grown fails, another crop requiring equal or less quantity of water may be sown in the same area ; and provided water is available water shall be given to such second crop to the date up to which water would have been given to the crop sanctioned. No additional charge shall be levied if intimation shall have been given to the Irrigation Officer in writing within 8 days of planting the fresh crop and if the second crop is assessable at the same or lower rate than that of the sanctioned crop. If no such notice shall have been given, the irrigation of the second crop may be treated as unauthorised.
