Section 56(1) in The West Bengal Co-Operative Societies Act, 1983
(1)A co-operative society having its object to provide irrigational facilities and embankment protection facilities to lands of its members may levy water rate and embankment protection rate on persons, who, although not members thereof, hold not less than forty per cent, of the agricultural land to be irrigated, under such circumstances and at such rates as may be prescribed.
