25. Water rate leviable for water used for the irrigation of an area in excess of the sanctioned area.
- When sanction has been given to irrigate a specified area and the applicant irrigates an area in excess of such specified area, the Executive Engineer may charge in respect of such excess area a rate not exceeding treble the rate chargeable for the supply as if the supply had been sanctioned for such excess area and may stop the supply of water under clause (d) of section 28 :Provided that, if the Executive Engineer is satisfied that the excess area was irrigated through a bona fide mistake, no charge shall be made in respect of the following excesses :-Excess of 1 guntha when water-supply has been sanctioned for an area of 1½ acres or less.Excess of 2 gunthas when water-supply has been sanctioned for an area of 1½ to 4½ acres-Excess of 3 gunthas when water-supply has been sanctioned for an area of 4½ to 9 acres.Excess of 4 gunthas when water-supply has been sanctioned for an area of 9 to 15 acres.Excess of 5 gunthas when water-supply has been sanctioned for an area of more than 15 acres.
