Section 59(2) in The Northern India Canal and Drainageact, 1873
(2)in the case of agricultural land, the sum which under the rules then in force fo r the assessment of land-revenue, might be assessed on such landon account of the increase of the annual value or produce thereof caused by the drainage -work.Such rate may be varied from time to time, within such maximum, by the State Government. So far as any defect to be remedied is due to any canal, water-course, road or other work or obstruction, constructed or caused by the StateGovernment or by any person, a proportionate share of the cost of the drainage-works required for the remedy of the said defect shall be borne by suchGovernment or such person, as th e case may be.
