Section 5(1) in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974
(1)On the publication of notification under section 4, any person interested in any land likely to be affected by the imposition of the water rate may, within a period of thirty days from the date of publication of the said notification, prefer objection to the State Government against the intended imposition of the water rate or the inclusion of such land in the area in respect of which the declaration has been made under section 4.
