(1)Every occupier of land within an assured irrigable command area of a Lift Irrigation Work shall be entitled to have supply of water from the Lift Irrigation Work for irrigation purposes sufficient for the maturity of the crops grown during the period specified in the notification under Section 20 and every such occupier shall be liable to pay such water charges as may be determined under Section 24 thereof irrespective of the fact whether he uses such water or not.
