Section 26 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
26. Exemption not permitted.
- Where a landowner or occupancy tenants fails to irrigate during any crop, himself or through his tenant, a part of whole of his area included in the irrigation scheme, no exemption will be granted in respect of Betterment Charges or acreage rates payable in respect of such unirrigated areas.
