(1)Subject to the terms of any agreement made by it with the owners or irrigators, the [State Government], may, by notification, direct that a rate or rates shall be levied for the use of water of a canal in an authorised manner.(2)The [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by notification also impose a special rate for water obtained or used without authority or in an unauthorised manner.(3)The rate or rates imposed under sub-section (1) or sub-section (2) shall be leviable from such persons deriving benefit from the water as the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by general or special rule direct.(4)Subject to the terms of any such agreement as aforesaid, the proceeds of any rate or rates levied under this section shall be disposed of in such manner as the [State Government] may, by general or special rule, direct.
