(1)If Lift Irrigation water is used in any unauthorised manner the person chargeable under Section 25 or if it is suffered to run to waste the person chargeable under Section 26 shall be assessed by the Divisional Lift Irrigation Officer at a penal rate which shall be double the prescribed rate:Provided that during the Kharif season such a rate shall be assessed only if water so used has been taken directly from any lift irrigation work or through a leased block during the course of its irrigation or if a person has committed an offence under clauses (1), (2) or (6) of Section 35.(2)If any tank or ahar has been supplied with water obtained in an unauthorised manner, the rate charged shall be double the specified rate in force.
