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State of Haryana - Section

Section 24 in The Haryana Canal and Drainage Rules, 1976

24. Special charges for canal water rushed in unauthorised manner or suffered to run to water.

(1)The special charges for water supplied through a canal used in an unauthorised manner in respect of the lands specified in column 2 of the table given below on which water is flowed, shall be as mentioned against each in column 3 thereof. The special charges shall be in addition to the water rate otherwise chargeable and to such penalties as may be imposed under section 58 :-Table
S. No. Kind of land Special charges
1 Sown land equal to twenty times the ordinary water rate leviable on thestanding crops;
2 Unsown land equal to twenty times the highest rate shown in Schedule ofwater rates;
3 Pond land equal to twenty times the bulk rate shown in the schedule ofwater rates.
Provided that the Divisional Canal Officer may after taking into consideration the facts of each case, impose lower charges.Provided further that the special charges may be imposed for each distinct and separate occasion on which water is so used.
(2)The special charge specified in sub-rule (1) shall be applicable for water supplied through an outlet or water course, which is suffered to run to waste.