- The [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may authorise the Collector or the officer in charge of a survey or such other officer as [it] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] deems fit to fix such rates as [it] [The word 'it' was substituted for the word 'he' by the Adaptation of Indian Laws Order in Council.] may from time to time deem fit to sanction, for the use, by landholders and other persons, of water, the right to which vests in [the [Government] [The words 'the Crown' were substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]], [and in respect of which no rate is leviable under the Bombay Irrigation Act, 1879 (Bombay VII of 1879)] [These words and figures were substituted for the words 'or which has been made available in consequence of the construction, improvement, or repair of any irrigational or other work by or at the instance of Government' by section 2 of the Bombay Irrigation Act. 1879 (Bombay 7 of 1879) infra.]. Such rates shall be liable to revision at such periods as [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall from time to time determine, and shall be recoverable as land revenue.
