On discovery of the use of water made under Rule 79 for cultivation the water rates shall be charged in the manner prescribed below :-(a)In case, two or more watering including preparing land for cultivation crop rates shall be charged but for one watering the rate for preparing land for cultivation shall be charged;(b)In case of water being used other than agricultural purposes the rates prescribed by the Government for such use shall be charged.N.B.-In such areas agreements or demand will not be necessary and the procedure for recording and assessing canal water shall be applicable.
