Section 4(1) in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
(1)Whenever the State Government is of opinion that lands in any area in West Bengal within the limits of the Damodar Valley or within the area of operation of the Corporation are benefited or are likely to the benefited by irrigation during [kharif season, rabi season or summer season] [Words substituted for the words 'the Kharif season or the rabi season' by W.B. Act 23 of 1976.] by water supplied by the Corporation through canals, the State Government may, by notification, declare its intention to impose in such area a water rate, for [kharif season, rabi season or summer season], [Words substituted for the words 'the Kharif season or the rabi season' by W.B. Act 23 of 1976.] at such rate an not exceeding,-(a)[ rupees thirty-two for an area of .4047 hectares for kharif season, [[Clauses (a) to (c) substituted for previous clauses (a) and (b) by W. B. Act 23 of 1976, which were as under :'(a) Rs. 12.50 nP. per acre for the kharif season,(b)Rs. 15.00 nP. per acre for the rabi season,'.]](b)rupees forty-eight for an area of .4047 hectares for rabi season, and(c)rupees one hundred and sixty for an area of .4047 hectares for summer season,]as may be specified in the notification.
