Section 47 in The Sakri Canals Irrigation Rules, 1952
47.
(1)Claims for remission of water-rates under Section 76(b) shall be presented to the Sub-divisional Canal Officer in the form prescribed in Rule 42 (2) (d) either personally or through the Lambardar or by registered post at least twenty days before the crop is cut and no such claim shall be admitted unless it is supported by proof of loss caused by failure of supply of water from the Government channel.(2)If such a loss is proved,the Divisional Canal Officer shall if he is satisfied that the loss in any area -(a)exceeds two-thirds of the value of the normal irrigated crop, remit the whole of the water-rate on such area;(b)exceeds one-third and is less than two-thirds of such value, remit one-half of the water-rate.(3)Save as provided in clause (2) no remission of water-rates under Section 76 (b) shall be granted.
