Section 44. - (a) The charge for water which has been used in an unauthorised manner on cultivated land under agreement shall be made [at 1.75 times the demand rate] [Substituted by Notification No. F.27-3-77-MM-XXXI, dated 28-12-1978.] so leviable for the class of crop grown on it.(b)[ The charge/demand rate for water which has been used in an unauthrosed manner on cultivated land not under agreement shall be as under : [Substituted by Notification No. F.29-1-B-83-M-XXI, dated 5-11-1984.](a)From aboriginal Harijan small and borderline cultivators at 1.25 times the demand rate or short term agreement rate;(b)From other cultivators at 1.75 times the demand rate or short term agreement rate.]
