Section 16 in The Sakri Canals Irrigation Rules, 1952
16.
The sum fixed as rent under Section 68 to be payable by persons using the village-channels shall be not less than 8 annas per acre on the land of each such person assessed with water-rate.Any expenditure specially incurred by Canal Officer in collecting village-channel rent on behalf of the owner of the village-channel under Section 70 shall be met by the owner.Supply of Water
