Section 10(1) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(1)Whenever,-(a)[ x x x] [Omitted by Act 18 of 1965 w.e.f. 11.11.1965.](b)[water is supplied, made available or used for purposes of irrigation or any other purpose] [Substituted by Act 8 of 1964 w.e.f. 27.2.1964.] from any work belonging to, or constructed by, or on behalf of the Government; and(c)water from any such work, by direct flow or percolation or by indirect flow, percolation or drainage from or through adjoining land irrigates any land under cultivation or flows into a reservoir and thereafter, by direct flow or percolation or by indirect flow, percolation or drainage from or through adjoining land irrigates any land under cultivation and, in the opinion of the [Deputy Commissioner] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.] such irrigation is beneficial to and sufficient for the requirements of crop on such land,(d)[ water supplied or made available to the Government by the authority established under section 66 of the Andhra State Act, 1953, is supplied, made available or used for purposes of irrigation or any other purpose.] [Inserted by Act 8 of 1964 w.e.f. 27.2.1964.] the Government shall be entitled to levy a separate charge for such water hereinafter referred to as water rate and [the Government may prescribe the rates at which such water rates shall be levied, which may be,-(i)different in respect of water supplied made available or used for different purposes;(ii)[ different in respect of water supplied, made available or used from different irrigation works, and when water is supplied, made available or used for irrigation of any land, with or without reference to the crop or crops grown or which may be grown on such land;](iii)in lieu of water rate, if any, payable under any other law; and the manner in which and the authority by which the amount of water rate levied shall be determined.][Proviso x x x] [Omitted by Act 23 of 1961 w.e.f. 16.11.1961.][Provided that if in any area or areas water is supplied or made available from any irrigation work by or on behalf of the Krishna Bhagya Jala Nigam Limited [or Karnataka Neeravari Nigam Limited] [Inserted by Act 21 of 1995 w.e.f. 1.7.1997.] [or Cauvery Neeravari Nigam Limited or any other body or Corporation established by the State Government for this purpose] [Inserted by Act 29 of 2010 w.e.f.27.07.2010.] (hereinafter called as Nigam) the water rates shall be levied and collected by the said Nigam in such area or areas.] [Substituted by Act 8 of 1964 w.e.f. 27.1.1964.][( 1A) Notwithstanding anything contained in sub-section (1), the [Government or Nigam, as the case may be may supply] [Inserted Act 16 of 1995 w.e.f. 16.5.1995.] or make available water for the purpose of irrigation, to water users societies registered under the Karnataka Co-operative Societies Act 1959 (Karnataka Act 11 of 1959) [or Water Users Associations registered under the Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960)] [Inserted by Act 9 of 2002 w.e.f. 25.2.2002.] [x x x] [Omitted by Act 24 of 2000 w.e.f. 14.6.2000.] and the [Government or the Nigam, as the case may be, shall levy] [Substituted by Act 21 of 1995 w.e.f. 1.7.1997.] and collect from such societies [or such Association] [Inserted by Act 9 of 2002 w.e.f. 25.2.2002.] the water rates, on volumetric basis. The Government may prescribe the rate at which such water rates shall be levied and the manner in which and the authority by which the amount of water rate levied shall be determined. Such societies [or such Association] [Inserted by Act 9 of 2002 w.e.f. 25.2.2002.] may supply water to farmers and collect water charges from the individual farmers.
