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State of Madhya Pradesh - Section

Section 52 in The M.P. Irrigation Rules, 1974

52.

Persons using water without permission at the time prohibited by proper authority, that is, during closed day, or contrary to the osrabandi programme or for the irrigation of a field which has been debarred from canal irrigation, shall be charged at double the crop rate and in every such case the canal officer may impose penal charges to the extent of Rs. 250.