48. Land deriving benefit from percolation liable to water rate.
- If it shall appear to a Canal-officer duly empowered to enforce the provisions of this section, that any cultivated land within two hundred yards of any canal receives, by percolation or leakage from such canal, an advantage equivalent to that which would be given by a direct supply of canal water for irrigation, or, that any cultivated land, wherever situate, derives by a surface-flow, or by means of a well-sunk within two hundred yards of any canal after the admission of water into such canal, a supply of water which has percolated or leaked from such canal, he may charge on such land a water-rate not exceeding that which would ordinarily have been charged for a similar direct supply to land similarly cultivated.For the purposes of this Act, land charged under this section shall be deemed to be land irrigated from a canal.
