40. Additional water-rate leviable, if any crop which requires more water than the staple cereal crop is grown during the base period of staple cereal crop.
- [Section 27] - If any owner or occupier of land within the irrigable command of an irrigation work grows a crop which matures later that the staple cereal crop and requires water for its maturity beyond the period of supply fixed for each class of irrigation work in respect of staple cereal crop, it shall be charged additional water-rate for the additional supply of water at the fate of fifty naye paise per acre inch in addition to the compulsory basic water-rate. He shall inform the Irrigation Officer in writing in a fortnight before taking additional supply of water. If no such information in writing furnished the use of water shall be treated as unauthorised.
