Section 25 in Gujarat Irrigation and Drainage Rules, 2014
25. Water rate leviable for water used for the irrigation of an area in excess of the sanctioned area.
- When sanction has been given to irrigate a specified area and the applicant irrigates an area in excess of such specified area, the Executive Engineer may charge in respect of such excess area a rate not exceeding double the rate chargeable for the supply as if the supply had been sanctioned for such excess area and may stop the supply of water:Provided that if the Executive Engineer is satisfied that the excess area was irrigated through a bona-fide mistake, no charge in addition to the normal water rates shall be levied in respect of the excess area irrigated to the extent of five percent, of the area sanctioned for irrigation or 5 ares ( 5 gunthas ), whichever is less.
