Section 5 in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
5. Liability for payment of the water rate.
- Notwithstanding anything to the contrary contained in any other law for the time being in force or in any custom, usage or contract, the liability for payment of the water rate shall be on the occupiers of the lands included in the notified area :Provided that where any such land is cultivated by a bargadar as defined in clause (2) of section 2 of the West Bengal Land Reforms Act, 1955, the liability for payment of the water rate shall be on the owner of the land under whom the bargadar holds :Provided further that when water rate is paid by the owner of any land cultivated by a bargadar, the owner shall be entitled to recover from the bargadar half of the amount paid by him as water rate.
