Section 17 in The Bengal Tanks Improvement Act, 1939
17. Payment and rate of fees.
(1)Every person whose name is included in the list referred to in sub-section (1) of section 16B or his successor-in-interest shall pay annually and in the prescribed manner and on the dates prescribed to the authorised person or to such person as may be authorised by the Collector in his behalf the fees fixed according to the provisions of this section.(2)If the fees payable under sub-section (1) are not paid within thirty days from the due date fixed for such payment, interest on the amount of the fees so outstanding shall be payable at the rate of six and one quarter per centum per annum calculated from the day on which such payment became due until the date on which the amount of the fees so outstanding is paid or recovered, as the case may be.(3)The Collector shall fix, in respect of any tank of which possession is taken under this Act and for which the maximum irrigation area has been determined by the Collector, the rate or rates at which fees to be paid to the authorised person under sub-section (1) shall be calculated and different rates may be so fixed for classes of agricultural lands of different descriptions or having different advantages or for lands for the irrigation of which any person had at the time when possession was taken of the tank under this Act the prescriptive right to use water for irrigation.(4)The rate to be fixed under sub-section (3) shall be such that all costs incurred or likely to be incurred -(i)by the authorised person in carrying out the required improvements in the tank ; and(ii)by the Collector in carrying out the purposes of this Act in respect of the tank;may be recovered together with interest thereon at a rate, fixed by the [State] [Words substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] Government,not exceeding six and one quarter per centum per annum and together with an amount estimated by the Collector as is likely to be necessary for maintaining the tank in proper condition during the period of possession determined by the Collector under section 8.(5)The Collector may revise the rate or rates of fees fixed under this section in respect of any tank.(6)Any sum due to the authorised person under this section shall be recoverable as a public demand.
