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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(d) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(d)[ water supplied or made available to the Government by the authority established under section 66 of the Andhra State Act, 1953, is supplied, made available or used for purposes of irrigation or any other purpose.] [Inserted by Act 8 of 1964 w.e.f. 27.2.1964.] the Government shall be entitled to levy a separate charge for such water hereinafter referred to as water rate and [the Government may prescribe the rates at which such water rates shall be levied, which may be,-
(i)different in respect of water supplied made available or used for different purposes;
(ii)[ different in respect of water supplied, made available or used from different irrigation works, and when water is supplied, made available or used for irrigation of any land, with or without reference to the crop or crops grown or which may be grown on such land;]
(iii)in lieu of water rate, if any, payable under any other law; and the manner in which and the authority by which the amount of water rate levied shall be determined.]