- All irrigation works belonging to or constructed by or on behalf of the State Government shall be classified into such number of classes as the State Government may determine having regard to the cost of construction of the work, the duration of supply of water and the amount of water supplied from such works and the compulsory basic water-rate, water-rate or water cess shall be levied in respect of each such class of irrigation work in any district or specified area at such rates as may be fixed by the State Government in the prescribed manner.
