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State of Jharkhand - Section

Section 24 in Sakri Canals Irrigation Rules, 1952

24. [ [Substituted by No. J/R8-2022/65-I-13842 dated 1.7.1966]

(1)The following rates shall be payable for the supply of water for the purpose of flow irrigation;-]
Class of lease Water supplied. Rate per acre To be paid on or before.
From To
Kharif seasonRabi seasonRabi singleWateringon kharif leased area 10th June1st Nov.31st January 1st Oct.31st JanuaryEnd. of February Rs.875 31st January31st March31st May.
(2)Water-rates for lands requiring lift irrigation, if included in a season lease, shall be the same as laid in sub-rule (1).
(3)[ For the purpose of calculating the rates mentioned in this rule, an area less than one decimal shall be charged as one decimal, and an amount less than three paise shall be omitted and an amount varying from three paise to five paise shall be charged as five paise.] [Substituted by G.S.R. 86 dated 31.5.1968.]