Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 33 in Sakri Canals Irrigation Rules, 1952 33. Penal rates under rule 31 shall not be assessed if the unauthorised use of, waste of water has occurred through the act or neglect of a Canal Officer or any person employed on a canal.
