- Every person desiring that water shall be supplied to his land from a canal shall present a written application to that effect to the canal-officer, in the form given in Schedule B hereto annexed, or in a similar form, binding himself by the rules made by the [State Government] [Words 'Provincial Government' first substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] under the powers vested in [it] [Words substituted for the word 'him' by the Government of India (Adaptation of Indian Laws) Order, 1937.] by this Act; and no person shall be liable to pay any rate or due whatever, on account of water supplied to his land with the permission of the canal-officer, otherwise than on such application, nor shall water be supplied otherwise than on such application.
