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State of Punjab - Section
Section 3 in Rules issued under Sections 57, 59 and 60 of the Northern India Canal and Drainage Act, VIII of 1873, as amended by the Northern India Canal and Drainage (East Punjab Amendment) Act, 1953
3. [ Calculation of drainage rate.] [Substituted by Punjab Government Notification No. 1417/CA/1446/58, dated 24.3.1955.]
- The portion of the cost to be recovered from the owners of lands benefited by the scheme, shall be worked out on the basis of the area served by the scheme in the following manner :-| (i) Total cost of the scheme | . . | A |
| (ii) Amount recoverable from the owners (Total cost of thescheme less the portion that Government proposes to defray) | . . | B |
| (iii) Total area that will be served by the scheme | . . | C |
| (iv) Rate per acre of the areas served by the scheme | VXD/R | =D |
| (v) Area benefited in a village | . . | V |
| (vi) Total recovery from the village | . . | VxD |
| (vii) Total revenue of the village | . . | R |
| (viii) Amount recoverable per rupee of land revenue from thevillage | . . | VXDXR/R |
| (ix) Revenue paid by a land-owner | . . | r |
| (x) Amount recoverable from the land-owner | . . | VxDxr/R |