Section 25 in The Sakri Canals Irrigation Rules, 1952
25.
If only a portion of a field is irrigated, the water-rates shall be chargeable on the whole field unless such portion shall have been clearly demarcated previous to the admission of water by a ridge not less than six inches high, and if a portion of a field has been irrigated by a canal water and the rest or other portion by other means, the whole field shall be assessed to water-rates unless clearly distinguishable boundary exists between the two portions.
