Section 30 in Gujarat Irrigation and Drainage Act, 2013
30. Rates for supply of canal-water.
(1)The State Government may determine the rates leviable for canal-water supplied for purposes of irrigation, or for other purposes.(2)In case the construction of a new canal or to the improvement or extension of an existing canal, the amount or duration of any water-supply, in respect of which either no revenue or a fixed amount of revenue has hitherto been paid to the State Government, is increased, rates shall be leviable under this section in respect of the increased water-supply only.(3)The rates shall be payable by the person on whose application the water supply was granted, or by any person who uses the water so supplied.(B)Water rates for unauthorised used and waste of water.
