Section 31(1) in The Haryana Canal and Drainage Rules, 1976
(1)The water rate in respect of any area on which mixed crops are sown, shall be assessed at the highest rate specified in the schedule of water rates in respect of any of the mixed crops :Provided that if each of the mixed crops is less than five per cent of the main crop, the water rate shall be assessed at the rate leviable in respect of the main crop.
