In cases of fields proposed to be irrigated partly by canal water and partly by other source short term irrigation agreement for portion of the field to be irrigated by canal water shall be concluded and that portion shall be clearly demarcated by a ridge not less than half a foot high. It the agreementcd portion of the field is not demarcated, whole field shall be assumed as having been irrigated by canal water and the area in excess be charged [at 1.5 times the crop rate.] [Substituted by Notification No. F. 27-3-1977-MM-XXI, dated 28-12-1978 (w.e.f. 1-12-1975).]
