(3)Any rent payable to the owner of a [field-channel] [These words were substituted for the words 'water-Course' by Gujarat 6 of 1984, section 3.] by a person authorized to use such [field-channel] [These words were substituted for the words 'water-Course' by Gujarat 6 of 1984, section 3.] may be paid in such instalments and on such dates as the Canal-officer duly empowered to act under section 23 shall direct and no more of such rent shall at any time be payable to the owner thereof than is actually recovered from the person liable to pay.
