44. Lands irrigated by existing private sources how to be assessed.
- [Section 28] - (1) The estimated rate of the existing private source of irrigation shall be equal to the compulsory basic water-rate of the class of irrigation work to which the private irrigation source shall be classified by the Irrigation Officer according to the principles laid down in Rule 18.(2)The Irrigation Officer before deciding the classification of any private irrigation source shall give reasonable opportunity to the owner of the said source as well as to the owners and occupiers of lands irrigated by source of being heard shall communicate his decision to them.
