28. Levy of water-rates and compulsory basic water-rates.
- The Irrigation Officer or such officer duly empowered by the State Government shall thereupon in the prescribed manner fix the compulsory basic water-rate and the water-rate payable in respect of each such work in any district or in any specified area according to the classification and the rates as finally determined under Section 27 :Provided that levy of compulsory basic water-rate shall not be made in respect of low lands which are ordinarily liable to be water logged, the particulars whereof shall be, as may be prescribed :Provided further that such levy with respect to low lands which do not ordinarily require irrigation except in years of drought shall be at such concessional rate as may be prescribed :Provided also that such levy with respect to area where lift irrigation is allowed to be provided at the expense of the owners and occupiers shall be at such reduced rate as may be prescribed :Provided further that in respect of lands which are already under irrigation from private sources, the basic water-rate to be levied shall be the difference between the compulsory basic water-rate of the irrigation work which is provided and the estimated rate for the existing source of irrigation.Explanation. - The said estimated rate shall be, as may be determined in the prescribed manner.
