Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act] State of Punjab - Subsection Section 40(1)(b) in The Punjab Minor Canals Act, 1905 (b)direct that by way of payment for service rendered in making such collection, deductions shall be made not exceeding three per cent of the amount collected.