Section 49 in Gujarat Irrigation and Drainage Rules, 2014
49. Water rates leviable for breach of condition.
- For using water after the expiry of sanction limit/ No. of watering or without submitting application for use of water or for breach of any of the aforesaid conditions the applicant shall be charged full water rates leviable, and shall also be liable to the penalties imposed under the provisions of the Act, and the rules framed thereunder. In such a case, the permission granted to him shall also be cancelled if the period of its validity has not already expired.
