Section 7(1) in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
(1)As soon as possible after the notification under sub-section (3) of section 4, imposing a water rate is published, the Collector shall make a preliminary assessment of the rate for [Kharif season, rabi season or summer season] [Words substituted for the words 'the Kharif season or for the rabi season' by W.B. Act 23 of 1976.] in respect of all lands included in the notified area and shall cause notices of such preliminary assessment to be served on all persons liable to pay the water rate specifying therein the period within which objections to the assessment may be preferred.
