Section 50 in The Haryana Canal and Drainage Rules, 1976
50. Payment of remuneration for collection of canal dues. [Section 37(3)].
(1)The remuneration of Lambardars or other persons collecting from cultivators, shall be three per cent of the amount collected on account of water rate on the condition that the full amount due has been paid for each estate by the date fixed by the Financial Commissioner and that the Lambardar has performed his duty connected with the assessment such as personal attendance or deputation of a proper substitute at the time of measurement and correct report of irrigation.(2)The remuneration to Lambardar or other persons collecting from cultivators, shall be one per cent of the amount collected on account of charges for the tubewell irrigation, on the condition that full amount has been paid for each estate by the dates fixed by the Financial Commissioner and that the Lambardar has performed his duty connected with the collection such as distribution of demand slips, realisation of the amount and depositing the same into the treasury.(3)The remuneration to Lambardars or other persons collecting from cultivators, shall be one per cent of the amount collected on account of instalment charges for the cost of lining of watercourses to be recovered from cultivators, on the condition that full amount has been paid for each estate by the dates fixed by the Financial Commissioner and that the Lambardar has performed his duty connected with the collection such as distribution of demand slips, realisation of the amount and depositing the same into the treasury :Provided that it shall be at the discretion of the Collector or Divisional Canal Officer, as the case may be, subject to appeal under rule 51 to withhold the whole or part of the remuneration prescribed in this rule, in the event of conditions not being complied with.
