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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Bombay Presidency - Subsection

Section 27(1) in The Bombay Canal Rules, 1934

(1)In the case of lands under the block system if in any particular year, an applicant is unable to irrigate the whole or any part of the block for which water has been sanctioned he may be granted exemption from the water rates payable in respect of the whole or part of the block remaining unirrigated, as the case may be, on his applying for such exemption in Form X before the rates specified below :-
(i) For the first year of the block period. Within one month from the date of sanction.
(ii) For subsequent years of the block period -  
(a) In respect of sugarcane, fruit and garden blocks. Before 15th November preceding the year beginning fromFebruary 15 for which exemption is required.
(b) In respect of two season blocks. Before 15th September preceding the cold weather season forwhich exemption is required :
Provided that, in the case of sugarcane blocks the proportion of sugarcane to other crops is not thereby increased :[Provided further that, such exemption shall not be granted for more than two times in a sanctioned block period.] [Added by G. N. of 15.12.1961.]Cancellation of blocks. - (2) A block may be cancelled at the request of the person on whose application the supply is sanctioned -
(a)from the beginning of the first year of the block period if the applicant applies for cancellation within one month from the date of sanction;
(b)during the remaining block period if the applicant gives notice of cancellation in writing before the 5th November preceding the year beginning from February 15 from which the block is not required in respect of sugarcane, fruit and garden blocks and before 15th September in respect of two season blocks ;
Provided that, the Executive Engineer may at any time after giving twelve months' notice cancel any block or any part of a block if in his opinion further continuance of supply of water to it is objectionable.Subsequent permission after exemption under sub-rule (1). - (3) When exemption from water rate is granted in accordance with sub-rule (1), subsequent permission to irrigate the whole or part of the block area so exempted shall, if water is available be given at 1¼ times the block rate in the case of sugarcane blocks, at 1¼ times the rate prescribed for the cold weather season in the case of two season blocks and at 1¼ times the rates prescribed for the cold weather and hot weather season, in respect of fruit and garden blocks :Provided that, in the case of sugarcane blocks if an applicant subsequently desires and applies in Form VI before the date fixed under sub-rule (1) of rule 5 to irrigate seasonal or two season crops in the exempted area, permission may be granted at the sanctioned rates.No further supply to a cancelled block. - (4) When a sugarcane block is cancelled at the request of the person on whose application the supply was sanctioned a further supply of water for the irrigation of sugarcane within the area of the cancelled block shall not be sanctioned within a period of one year from the date of such cancellation.Exemption from water rates in respect of lands not under block system. - (5) In respect of lands not under the block system no exemption from water rates shall be granted after an application for water in Form VII has been sanctioned for any crop other than perennial crops. Perennial crops may, however, be exempted from payment of water rates provided the applicant gives within one month from the date of sanction a written intimation to the Executive Engineer that water is not required.