Section 40 in The Sakri Canals Irrigation Rules, 1952
40.
(1)if any land held on the Bhaoli tenure is supplied with water, the entire water-rates assessed under Section 78 shall be payable by the occupiers of such land, and the demand statement shall be made out by the Divisional Canal Officer or the Canal Deputy Collector in the name of occupiers:Provided that on receipt of an application in Form No. XIII from the owner of such lands, the Divisional Canal Officer or the Canal Deputy Collector may direct that the water-rates shall be recovered from the occupiers and from the owner, of such land in the same proportion as the produce is divisible among them, and the Divisional Canal Officer or the Canal Deputy Collector shall on receipt of such application alter the demand statement prepared under this clause accordingly.(2)On lands under Government management or under the Court of Wards half the water-rates shall be paid by the landlords.
