Section 10 in The Rajasthan Minor Irrigation Works Rules, 1956
10. Rates leviable under section 19.
- in addition to the land revenue, or rent, payable by the owners, the owners of the hind benefitted by the scheme shall pay-(a)in the case of owners executing an agreement under clause (h)(i) or clause (b)(ii) of sub-section (1) or sub-section (3) of section 10, the sums due under the said agreement:(b)in the case of other owners, a rate per acre of the land benefitted by the work which would yield an interest at six and a half percent per annum on the total expenditure incurred on the construction and maintenance thereof:Provided that the rate per acre shall in no case exceed rupees ten per acre per annum.(2)The assessment shall be made by the Sub-Divisional Officer concerned.(3)The sums due under clause (a) and the water rate due under clause (h) of this rule shall he payable along with the instalment of revenue or rent and shall be recoverable as such.
