Section 19 in The United Provinces Minor Irrigation Works Act, 1920
19. Alternative modes of recoupment by the State Government.
- The [State Government] [Substituted by A.O.1950.] may compensate or recoup itself for any expenditure which it incurs, or agrees to incur in the carrying out of any approved scheme of construction or maintenance, or of both, in any one or more of the following methods, namely:(a)by the levy from the owners of land within the benefited area, whether such benefit takes the form of direct irrigation, percolation, submersion, improvement of the water-supply in wells or drainage of excessive water or otherwise, of a uniform rate or of differential rates imposed on such a land in accordance with rules made by the [State Government] [Substituted by A.O.1950.];(b)by the recovery from any owners executing an agreement under clause (h), (i) or clause (h) (ii) of sub-section (1) of Section 10 of any sums due thereunder; or(c)by the realization of miscellaneous income arising from the management by the [State Government] [Substituted by A.O.1950.] of the work.
