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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(6)(b) in The Bihar irrigation Act, 1997

(b)also be liable to pay such water rate, as may be prescribed by the State Government, not being less than five times and not exceeding ten times the water rates which he would otherwise have been required to pay in addition to any penalty he may incur under the Act for such unauthorised crop: