- Every arrear of water-rate which is due to Government, and every sum due to Government by any person on account of water-rate and every sum due to such person on account of water rate and certified by the canal-officer to be so due, shall also be held to be a demand [* * *] [The reference to Bengal Act 7 of 1868 which was repealed by the Public Demands Recovery Act, 1860, is omitted. As to recovery of 'demands' see now the B. & O. Public Demands Recovery Act, 1914, Section 3(6) and Schedule I.].
