If any land held on the bhaoli tenure or share cropping is supplied with water, the entire water-rates assessed shall be payable by the occupiers of such land and the demand statement shall be prepared by the Divisional Lift Irrigation Officer or the Lift Irrigation Deputy Collector or Revenue Officer in the name of such occupiers:Provided that on receipt of an application in Form no. 10 from the owner of such lands, the Divisional Lift Irrigation Officer or the Lift Irrigation Deputy Collector or Revenue Officer may direct that the water-rates shall be recovered from the occupiers and from the owner of such land in the same proportion as the produce is divisible among them, and shall alter the demand statement accordingly.
