- [Section 36] - (1) The period for grant of rebate in compulsory basic water-rate under Section 36 of the Act for all classes of irrigation works shall be for a period of 10 years from the date of completion of the irrigation work.(2)Where names of persons who made the contribution are available from records without any semblance of doubt the. rebate shall be granted to all such persons having lands in the culturable commanded area, otherwise the rebate shall be given to all owners and occupiers having land within the said area.
