Section 33 in The Goa, Daman and Diu Irrigation Act, 1973
33. Determination of rates for supply of canal water.
(1)Such rates shall be leviable for canal water supplied for purposes of irrigation or for any other purpose, as shall, from time to time, be determined by the Government.(2)If, owing to the construction of a new canal or to the improvement or extension of an existing canal, the quantity or duration of any water supply, in respect of which either no revenue or a fixed amount of revenue has hitherto been paid to the Government, is increased, rate shall be revised in respect of the increased water supply as may be determined by the Government.(3)The rates mentioned in sub-section (2) shall be payable by the person on whose application the supply was granted, or by any person who uses the water so supplied.
