In the short term agreement the occupier shall mention carefully and clearly the crop which he intends to irrigate. However, if he fails to sow the crop mentioned by him in the agreement following procedure shall be adopted.(a)In case crop or crops superior to the one mentioned by him in the agreement is sown by him, charge shall be made at the rate fixed for that superior crop or crops.(b)In case crop or crops inferior to that mentioned in the agreement is sown, charge shall be made at the rate fixed for the superior kind of crop or crops in the agreement.
