Section 4(3) in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
(3)On the expiry of the period referred to in sub-section (2) for preferring objections, the State Government may, after considering the objections, if any, received by it during such period, by notification -(a)withdraw the declaration, intending to impose a water rate, or(b)impose a water rate, in the area in respect of which the declaration under sub-section (1) was made or in any part thereof (hereinafter referred to as the notified area), not exceeding the rate specified in the notification under sub-section (1) :Provided that such rate shall, in respect of any land for which water is obtained for irrigation by lift irrigation arrangement maintained and operated by the occupier thereof, be one-half of the rate specified in the notification.
