Section 58C(1)(b) in The C.G. Irrigation Act, 1931
(b)Rs. 224 per acre payable consecutively for twenty years, excluding the years in which recovery thereof may be postponed by the State Government in accordance with Section 58-1, as under :-(i)Rs. 8 per acre per year for the first five years;(ii)Rs. 12 per acre per year for the next fourteen years;(iii)Rs. 16 per acre fro the twentieth year.