39. [ [Substituted by Notification No. F. 29-1-B-83-M-XXI, dated 5-11-1984.]
If a cultivator takes water for preparing land and does not sow the crop or sows but no subsequent watering is done he shall be charged at the rate for preparing land for cultivation only and if crop is sown and if one or more subsequent watering is done, he shall be charged with water rate fixed for crop rates only.]
