Section 40(1) in The Punjab Minor Canals Act, 1905
(1)The [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], may at the request of the owner, undertake the collection of the water-rates leviable in respect of a canal for such period as may be agreed upon with him, and may, thereupon :-(a)regulate such collection and determine the persons by whom it shall be made:(b)direct that by way of payment for service rendered in making such collection, deductions shall be made not exceeding three per cent of the amount collected.
