49. Proportion of liability for payment of water-rate.
- [Section 35] - (1) The proportion of water-rate recoverable from an occupier who is a tenant protected under the Tenants' Relief Act, 1955 for lands in his occupation and owner shall respectively be ¾th and ¼th of the water-rate.(2)Where the owner meets the whole or any part of the costs of cultivation according to the terms of a contract and the tenant is required to pay produce rent, as per the said contract, the owner shall be liable to pay, a part of the water-rate in such proportion as the produce rent taken by the owner bears to the total produce of the land during the year of levy.
