(5)If any person uses water from an irrigation work without obtaining the permission required under this section, he shall in addition to any penalty he incurs under this Act for such unauthorised use of water be liable to pay water rate [ or as the case may be, water charges] [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.] at such rate as may be determined by the prescribed officer not being less than ten times and not exceeding thirty times the rate [or the water charges, as the case may be] [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.] he would otherwise have been required to pay, had he applied for and obtained the permission.
