Section 24 in Gujarat Irrigation and Drainage Rules, 2014
24. Water rates leviable on late applications.
- When an application for supply of water presented after the prescribed date is sanctioned, the water rate to be charged for supply of water for the first irrigation period for the growth of any crop, shall be one and half the normal rate chargeable for supply of water for that period of the growth of that crop:Provided that the Executive Engineer may, if he is satisfied that an application could not be submitted on or before the prescribed date and after recording reasons in writing, order any lower rate not less than the normal rate to be charged in the case of any such applicant or any class of such applicants.
