Section 5(2) in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974
(2)On the expiry of the period referred to in sub-section (1), the State Government may, after considering the objections, if any, declare its intention either wholly to refrain from imposing the water rate or to impose the same in the area in respect of which the declaration under section 4 was made or in a specified part thereof, whereupon the said area or the specified part thereof shall be deemed and shall continue to be deemed for the purpose of this Act, to be a notified area for every kharif season, rabi season or summer season, as the case may be :Provided that the State Government may, so far as may be in the manner hereinbefore provided, from time to time, include in or exclude from any notified area any area which was benefited or was not benefited, as the case may be, by water supplied from the irrigation work.
