(1)Any person may present an objection to any demand for water rates made on him.(2)Every such objection shall -(a)Be delivered personally or through the Lambardar or sent by registered post either to the Sub-divisional Lift Irrigation Officer or to the Divisional Lift Irrigation Officer or to the Lift Irrigation Deputy Collector or Revenue Officer.(b)Be accompanied by a payment of fifty paisa in revenue stamps.(c)Be presented or sent by post so as to reach the officer specified in clause (2) within thirty days of the date on which the Parcha was received by the Lambardar, or in case of service of Parcha through any other agency within thirty days of the receipt of Parcha, provided that the Divisional Lift Irrigation Officer or the Lift Irrigation Deputy Collector or Revenue Officer may extend this period if he is satisfied that there are reasonable grounds for doing so.(d)Be in such form as the State Government or Corporation may determine and copies of such objection shall free of cost at all Lift Irrigation Offices and shall state clearly the name or the name of the persons objecting the village and the Lift Irrigation work concerned the crop and the year for which the charge is made and the demand to which objection is taken.
