Section 22 in Gujarat Irrigation and Drainage Rules, 2014
22. Water rate leviable for supply of water obtained without permission or misused.
- If a supply of water is obtained by any person from a canal whether for irrigation or for any other purpose, without the previous permission of the Executive Engineer or is used in any other unauthorized manner for irrigation or otherwise, the Executive Engineer, may charge additional penal rate as may be determined by the state government and seasonal rate chargeable for the supply as if such supply had been sanctioned. Such rate shall be leviable in addition to any penalty imposed under the Act.
