Section 28 in The Haryana Canal and Drainage Rules, 1976
28. Water rate for fodder crops. [Section 31(1)].
- For water used for growing of fodder crops on any irrigated area, in excess of twenty per cent of the net cropped area of the occupier, the rate to be charged for the excess area leviable according to the rates specified in the Schedule of water rates shall be increased by :-(a)twenty-five per cent if the irrigated area is situated within the limits of a notified area or within a distance of eight kilometres on all sides of the outer boundary thereof;(b)fifty per cent, if the irrigated area is situated within the limits of a municipality of the second class or within a distance of eight kilometres on all sides of the outer boundary thereof; and(c)one hundred per cent, if the irrigated area is situated within the limits of a municipality of the first class or cantonment or within a distance of eight kilometres, on all sides of the outer boundary thereof.
