Section 35 in Gujarat Irrigation and Drainage Act, 2013
35. Levy of water rate for use of percolation water for non-irrigation purpose.
- If it appears to a canal-officer to enforce the provisions of this section that any natural stream, artificial drain or well sunk within two hundred meters of any canal is deriving percolation water from such canal, and the water from such stream, drain or well is used for the purposes other than those of irrigation, he may charge for use of such water, a water rate not exceeding that as would ordinarily have been charged if the supply had been made from the canal for such purposes.(D)Recovery of water rates and other rates in arrears.
