Section 47(2) in Sakri Canals Irrigation Rules, 1952
(2)If such a loss is proved, the Divisional Canal Officer shall if he is satisfied that the loss in any area-(a)exceeds two-thirds of the value of the normal irrigated crop, remit the whole of the water-rate on such area;(b)exceeds one-third and is less than two-thirds of such value, remit one-half of the water-rate.
