(4)[ In all cases in which the person who has sown or grown any unauthorised crop or allowed any land to be grown or sown with such unauthorised crop cannot be found the holder of land, in addition to such other person concerned, shall,-(a)be liable for contravening the provisions of this section; and(b)also be liable to pay such water rate, [or water charges as the case may be] as may be determined by the Irrigation Officer, not being less than the five times and not exceeding ten times the water rate [or water charges as the case may be] [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.] which he would otherwise have been required to pay:Provided that if no water is utilised either directly or indirectly from the irrigation work for growing any crop, the provisions of sub-sections (3) and (4) shall not be applicable.] [Substituted by Act 12 of 1969 w.e.f. 19.6.1969.]
