74. [ Application for supply of water. [Substituted by Section 2 of B. & O. Act 3 of 1918, for the original Sections 74 and 75.]
(1)Any person who desires that water shall be supplied to his land from a canal shall make written application to that effect to the canal-officer in the form prescribed by Rules made under Section 99; and, except as provided in Section 75A, no person shall be liable to pay any rate or due whatever on account of water supplied to his land with the permission of the canal-officer otherwise than on an application so made.(2)An application under this Section may be made by any number of persons acting jointly.]
