Section 17 in Gujarat Irrigation and Drainage Rules, 2014
17. Water rate leviable when crop sanctioned is not planted or fails and another crop is grown.
- When the sanctioned crop is not grown, or if grown fails, another crop may be sown in the same area; and, provided water is available, water shall be given to such second crop to the date up to which water would have been given to the crop sanctioned. No additional charge shall be levied if intimation shall have been given to the Canal Officer in writing within fifteen days of plantation the fresh crop and if the second crop is assessable at the same or a lower rate than the sanctioned crop. If no such notice shall have been given, the irrigation of the second crop may be treated as unauthorized.
