Section 21 in Gujarat Irrigation and Drainage Rules, 2014
21. Water rates for non-irrigational purposes.
- Water supplied from a canal for any purpose other than irrigation shall be charged at the rate determined by the state government per unit of volume of water supplied:Provided that where the amount of water supplied can not be measured the supply shall be charged for in such manner as the State Government may by order direct in each case.Occasional Rates.
