(1)Claims for remission of water-rates under Section 40(3)(b) shall be presented to the Sub-divisional Lift Irrigation Officer in Form 12 either personally or through the Lambardar or by registered post at least twenty days before the crop is cut and shall be admitted only on proof of actual loss caused by the failure or stoppage of supply of water from any Lift Irrigation work.(2)If such a loss is proved, the Divisional Lift Irrigation Officer shall, if he is satisfied that the loss -(a)exceeds two-thirds of the value of the normal irrigated crop, remit the whole of the water-rate in respect of such area.(b)exceeds one-third and is less than two-thirds of such value remit one-half of the water-rates.(3)Save as provided in clause (2) no remission of water-rates under clause (b) of the sub-section (3) of Section 40 shall be granted.
