Section 8(4) in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974
(4)An assessment list as finally published under sub-section (3) shall not be altered or modified except when the rate at which water rate is to be imposed in any notified area is revised under section 6 :Provided that the Canal Revenue Officer may, on his own motion or on application made to him in this behalf, make any correction in the assessment list by adding names of new assesses or the successors-in-interest of persons who were previously recorded as assesses and the provisions of sub-section (1) to (4) shall apply mutatis mutandis to any such correction.
