Section 31 in The Sakri Canals Irrigation Rules, 1952
31.
(1)If canal water is used in an unauthorised manner, the persons chargeable under Section 79 may be assessed by the Divisional Canal Officer at the following special penal rates per acre -First watering at Rs. 7-8-0 per acre.Second and subsequent watering at Rs. 10 per acre:Provided that during the Kharif season such a rate shall be assessed only if water so used has been taken directly from a channel, Ahar, or a leased block receiving canal water.(2)If any tank or Ahar has been supplied with water obtained in an unauthorised manner, a rate of rupees five per hundred cubic yards shall be payable for such water.(3)Charges for waste of water referred to in Section 80 shall be at the same rate as laid down in sub-rule (1).
