Section 7 in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
7. Assessment.
(1)As soon as possible after the notification under sub-section (3) of section 4, imposing a water rate is published, the Collector shall make a preliminary assessment of the rate for [Kharif season, rabi season or summer season] [Words substituted for the words 'the Kharif season or for the rabi season' by W.B. Act 23 of 1976.] in respect of all lands included in the notified area and shall cause notices of such preliminary assessment to be served on all persons liable to pay the water rate specifying therein the period within which objections to the assessment may be preferred.(2)On the expiry of the period specified in the notice under sub-section (1), the Collector shall, after considering objections, if any, received by him during such period, make a final assessment of the rate for [Kharif season, rabi season or summer season] [Words substituted for the words 'the Kharif season or the rabi season' by W.B. Act Act 23 of 1976.] which shall be payable annually so long as the notification under clause (b) of sub-section (3) of section 4 remains in force.The Collector shall cause a notice of demand to be served on every person by whom the water rate is payable according to such assessment requiring him to pay the water rate for the year mentioned in the notice of demand for [Kharif season, rabi season or summer season], [Words substituted for the words 'the Kharif season or the rabi season' by W.B. Act Act 23 of 1976.] as the case may be, by such date as may be specified in the notice of demand not being earlier than one month after the service of such notice :Provided that such notice of demand shall, if it cannot be served for any reason within the year to which the demand relates, be served as soon thereafter as possible.(3)Every person who makes payment of water rate by the specified date shall be entitled to a rebate of five per centum of the amount of the water rate.(4)Subject to the provisions of section 8, if any amount of the water rate due from any person is not paid by the date specified in the notice of demand, interest at such rate not exceeding six and a quarter per cent, per annum as the State Government may fix from time to time shall be payable thereon from the date of the default.
