Section 30(b) in The Easements Act, 1977 (1920 A.D.)
(b)A house to which is annexed the right of drawing water from a well to the extent of Fifty buckets a day is divided into distinct heritages, one of which is granted to A, the other to B. A and B are each entitled, in respect of his heritage, to draw from the well fifty buckets a day : but the amount drawn by both must not exceed fifty buckets a day.
