Section 17H in The Irrigation laws (Amendment) Act, 1964
17H. Mode of payment of cost of construction of watercourses, etc. - (1) Subject to the provisions of sub-section (2), the cost of acquisition of any land, and of the construction of the water-course payable under the final period, or in such instalments not exceeding five with simple interest at 4½ per cent, per annum on or before such date or dates as may be prescribed.
(2)Where any pattedar or occupier of land has constructed the water-course at his own cost or made available any part of his land for its construction, the authorised Irrigation Officer shall determine the value of the construction, or as the case may be, the value of the land so made available, and the value so determined shall be deducted from the cost payable by the pattedar or occupier under sub-section (1).".
