Section 21 in Northern India Canal and Drainage Rules, 1878
21. Charges for the use of water.
- [Section 36]. - The charges for the use of water shall be made on the area irrigated at the rates specified in the schedules for the time being in force, and subject to the following rules :-Provided that for water used for growing of fodder crops on any irrigated area, in excess of twenty per centum of the net cropped area of an occupier, the charge for the excess area leviable according to the rates specified in the schedule shall be increased by -(a)twenty-five per centum if the irrigated area is situated within the limits of a municipality of the third class or notified area or within a distance of five miles on all sides of outer boundary thereof;(b)fifty per centum if the irrigated area is situated within the limits of municipality of the second class or within a distance of five miles on all sides of outer boundary thereof; and(c)hundred per centum if the irrigated area is situated within the limits of a municipality of the first class or cantonment or within a distance of five miles on all sides of the outer boundary thereof.
