Section 51 in Gujarat Irrigation and Drainage Rules, 2014
51. Water rates leviable on crops grown in excess of sanctioned area.
- Areas of crops grown in excess of the sanctioned area shall be liable to be charged at full water rates leviable for using canal water and in addition the applicant shall be liable to penalties imposed for unauthorized irrigation under the Gujarat Irrigation and Drainage Act, 2013, and Rules framed thereunder.
