- Without the special sanction of the State Government water rates under section 48 shall not be charged on the land watered by a well or wells sunk at a distance of more than 100 feet from any canal situated in the Northern, Central and Southern Circles, or on land watered by a well or wells sunk, before 3rd July, 1936 at a distance of more than 100 feet from any canal situated in the Deccan Irrigation Circle :Provided that, such well or wells is or are fed by natural percolation only and not by a surface channel or a constructed underground channel or pipe.
