Section 56 in The West Bengal Co-Operative Societies Act, 1983
56. Levy of water rate and embankment protection rate on non-members. -
(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.(2)A co-operative society, an object of which is agricultural farming through consolidation of land holdings may admit any non-member owning agricultural lands as its member under such circumstances and stipulations as may be prescribed.
