(6)The person, who has sown, planted or grown any unauthorised crop, or allowed any lands to be sown, planted or grown with such unauthorised crop, shall -(a)be liable for contravening the provisions of this Section; and(b)also be liable to pay such water rate, as may be prescribed by the State Government, not being less than five times and not exceeding ten times the water rates which he would otherwise have been required to pay in addition to any penalty he may incur under the Act for such unauthorised crop:Provided that if no water is utilised either directly or indirectly from the irrigation work for growing any crop, the provisions of subsections (4) and (6) shall not be applicable.
