Section 47(1) in Sakri Canals Irrigation Rules, 1952
(1)Claims for remission of water-rates under Section 76(b) shall be presented to the Sub-divisional Canal Officer in the form prescribed in rule 42(2)(d) either personally or through the Lambardar or by registered post at least twenty days before the crop is cut and no such claim shall be admitted unless it is supported by proof of loss caused by failure of supply of water from the Government channel.
