Section 33(2) in The Goa, Daman and Diu Irrigation Act, 1973
(2)If, owing to the construction of a new canal or to the improvement or extension of an existing canal, the quantity or duration of any water supply, in respect of which either no revenue or a fixed amount of revenue has hitherto been paid to the Government, is increased, rate shall be revised in respect of the increased water supply as may be determined by the Government.
