40. Collection, in certain cases of water-rates of a canal by the [State Government].
(1)The [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], may at the request of the owner, undertake the collection of the water-rates leviable in respect of a canal for such period as may be agreed upon with him, and may, thereupon :-(a)regulate such collection and determine the persons by whom it shall be made:(b)direct that by way of payment for service rendered in making such collection, deductions shall be made not exceeding three per cent of the amount collected.(2)During the period for which the [State Government] has undertaken the collection of the water-rates leviable in respect of a canal, no suit for the recovery of any such rates shall be instituted.
