Section 7(2) in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958
(2)On the expiry of the period specified in the notice under sub-section (1), the Collector shall, after considering objections, if any, received by him during such period, make a final assessment of the rate for [Kharif season, rabi season or summer season] [Words substituted for the words 'the Kharif season or the rabi season' by W.B. Act Act 23 of 1976.] which shall be payable annually so long as the notification under clause (b) of sub-section (3) of section 4 remains in force.The Collector shall cause a notice of demand to be served on every person by whom the water rate is payable according to such assessment requiring him to pay the water rate for the year mentioned in the notice of demand for [Kharif season, rabi season or summer season], [Words substituted for the words 'the Kharif season or the rabi season' by W.B. Act Act 23 of 1976.] as the case may be, by such date as may be specified in the notice of demand not being earlier than one month after the service of such notice :Provided that such notice of demand shall, if it cannot be served for any reason within the year to which the demand relates, be served as soon thereafter as possible.
