Section 28 in Gujarat Irrigation and Drainage Rules, 2014
28. Remission of water rates.
- Remission of the whole or a part of the water rate payable by any person in respect of the supply of water for the purpose of irrigation to any land may be granted where such person has suffered loss-(a)from any stoppage diminution or increase of his water supply due to any of the causes stated in clause (d) of section 20 or any act or omission of a canal officer not provided for in the aforesaid clause; or(b)due to failure of crops due to any local or general calamity : Provided that output of the crops is not more than one quarter of normal.
