Section 30 in The Haryana Canal and Drainage Rules, 1976
30. Water rate for preliminary watering when crops is sown. [Section 31(1)].
- When a filed receives preliminary watering and afterwards a crop is sown, there shall be payable in respect of that watering the full rate specified in the Schedule of Water rates as the rate to be charged for canal water supplied for the irrigation of the crop :Provided that if the State Government specifies a special rate to be charged for a single watering followed by a crop on land irrigated from a channel or outlet named by it, the rate to be charged for watering shall be such special rate and not the full rate.
