(1)Every occupier of land within an assured irrigable command area of a canal shall be entitled to have supply of water from the canal for irrigation purpose sufficient for the maturity of the crop grown during the period, specified, in the notification under Section 50 and every occupier of land in the probable irrigable command area of a canal shall be entitled to have such supply subject to the availability of water during that period, and every such occupier shall be liable to pay such water charges as may be determined irrespective of the fact whether he uses such water or not.
