- Remission of the whole or a part of the water rate payable by any person in respect of the supply of water for the purpose of irrigation to any land may be granted where such person has suffered loss -(a)from any stoppage, diminution or increase of his water supply due to any of the causes named in clause (d) of the proviso to section 31 or to any act or omission of a Canal Officer not provided for in the said clause; or(b)from failure of his crops due to any local or general calamity :Provided the out-turn of the crops is not more than one quarter of normal.
