Section 9A in The Rajasthan Lands Special Irrigation Charges Rules, 1954
9A. Procedure where lift irrigation converted into Gravity Flow irrigation.
- If lift irrigation facilities are converted into gravity flow irrigation on a date subsequent to the introduction of the irrigation facilities originally provided but before the full betterment fees have been recovered, the assessee shall be required to pay the higher rate of betterment charges from the date the said improvement is affected, the number of instalments for payment remaining the same.
