Section 36 in The Northern India Canal and Drainageact, 1873
36. Charge on occupier for water, how determined.-
The rates to be charged for canal- water supplied for purposes of irrigation to the occupiers of land shall be determined by the rules to be made by the State Government, and such occupiers as accept the water shall pay for accordingly.'Occupier's rate'.-A rate so charged shall be called the "occupier's rate".
