Section 6 in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974
6. Imposition of water rate.
- In respect of any notified area, the State Government may issue a notification proposing to impose water rate at such rates not exceeding, -(a)rupees thirty-two for an area of .4047 hectares for kharif season,(b)rupees forty-eight for an area of .4047 hectares for rabi season,(c)rupees one hundred and sixty for an area of .4047 hectares for summer season,as may be specified in the notification and the water rate so imposed shall remain effective until revised by the State Government by a similar notification issued under this section.
