Section 46(2) in The Rajasthan Irrigation and Drainage Act, 1954
(2)Such rate shall be fixed as nearly as possible so as not to exceed either of the following limits :-(i)Six per cent per annum on the first cost of the said works, adding thereto the estimated yearly cost of the maintenance and supervision of the same, and deducting therefrom the estimated income, if any, derived from the works, excluding the said rate;(ii)In the case of agricultural land, the sum which under the rules then inforce for the assessment of land revenue might be assessed on such land on account of the increase of the annual value or produce thereof caused by the drainage work;(iii)Such rate may be varied from time to time within such maximum by the State Government;(iv)So far as any defect to be remedied is due to any irrigation work; road or other work or obstruction, constructed or caused by the State Government or by any person, a proportionate share of the cost of the drainage works required for the remedy of the said defect, shall be borne by the State Government or such person, as the case may be.
