- The rates, determined by the State Government under section 44, for canal water supplied for purposes of irrigation shall, in the absence of a special agreement or contract, ordinarily be levied in the form of -(a)a rate per acre of land irrigated, fixed with reference to the crops grown, the season of the year during which and the period for which, water is supplied and the method of application of water to the land, or(b)a rate per unit of quantity of water supplied.
