Section 48 in The Sakri Canals Irrigation Rules, 1952
48.
(1)For the purpose of the discharge, calculations made in order to verify claims for remission of water-rate on account of failure of supply of water, the record of water gaugings on distributaries or on other Government channels shall be deemed to be conclusive.(2)As far as possible such gaugings shall be made at all control points in Government channels and Ahars.
