48A. [ Levy of water rate for use of percolation water for non-irrigation purposes. [This section was inserted by Bombay 29 of 1951, section 4.]
(1)If it shall appear to a Canal-officer duly empowered to enforce the provisions of this section, that any natural stream, artificial drain or well sunk within two hundred yards of any canal is deriving percolation water from such canal, and the water from such stream, drain or well is used for purposes other than those of irrigation, he may charge for use of such water a water rate not exceeding that as would ordinarily have been charged if the supply had been made from the canal for such purposes.(2)The provisions of sub-section (1) shall not apply to water from such stream, drain or well used exclusively for domestic purposes by the residents of any village.][Betterment Charges] [This heading and sections 49 to 56F were inserted by Bombay 59 of 1950, section 4.]
