- Whenever -(a)water is supplied, made available or used for purposes of irrigation, municipal supply, industrial or commercial purposes from any irrigation work belonging to or constructed by, or on behalf of the State Government; and(b)water from any such work, by direct flow or percolation or by indirect flow, percolation or drainage from or through adjoining land, irrigate any land under cultivation or flows into a reservoir and thereafter-by direct flow or percolation or by indirect flow, percolation or drainage from or through adjoining land irrigates any land under cultivation and, in the opinion of the Divisional Canal Officer such irrigation is beneficial to crops on such land:the Government shall be entitled to levy a separate charge for such water hereinafter referred to as water rate and the Government may prescribe the rates at which such water rates shall be levied, which may be -(i)different in respect of water supplied, made available or used having regard to the costs of operation and maintenance of irrigation or drainage work;(ii)different in respect of water supplied made available or used for different purposes;(iii)different in respect of water supplied, made available or used for irrigation of any land with reference to the crop or crops grown or which may be grown on such lands;(iv)different in respect of the quantity and timeliness of supply of water or the number of watering.
