26. Charges to be imposed when water supplied through a watercourse is suffered to run to waste.
- When water supplied through a watercourse is suffered to run to waste, the Executive Engineer may, under section 46, charge -(a)if the water has flowed on any land, a rate not exceeding double the single watering rate for each acre on which water has flowed, and(b)in any other case a rate not exceeding double the rate chargeable under rule 22, on the volume of water estimated by the Executive Engineer to have been wasted.Exemptions, Cancellations and RemissionsExemption of blocks from water rates and cancellation of blocks
