Section 34 in The Haryana Canal and Drainage Rules, 1976
34. Water rate on fields partly irrigated from canal, partly from wells or other sources. [Section 30(1)].
- When a portion of a field has been irrigated with canal water and portion with water from a well or any other source the whole field will be treated as irrigated with canal water, unless a clearly distinguishable boundary demarcated by a well defined ridge (Watt.) exists between the two portions. Where such a boundary exists enquiry will be made whether the use of water from a well or any other source was owing to deficiency in the supply of canal water in which case the water-rate on the portion irrigated by canal shall be reduced to lift rates.
