75A. Liability to water-rates of certain non-applicants.
- If the canal-officer receives applications under Section 74 from the occupiers of not less than eighty-five per cent, of the rice lands contained in any local area, he may proceed as if he had received such applications from the occupiers of the whole of the rice lands in such area, and if he grants permission for the supply of water to the whole of the rice lands in such area, every occupier of rice lands therein who has not made such application, shall be liable to pay water-rates as if he had made such application:Provided that the canal-officer shall exclude from any computation of percentage for the purposes of this Section such rice lands as, in his opinion, should be excluded as being too high to receive water by direct flow or too low to require irrigation or for any other reason, and that the occupiers of such excluded lands shall not be liable to pay water-rates.]
