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Bombay Presidency - Section

Section 24 in The Bombay Canal Rules, 1934

24. Water rate leviable on late applications.

- When an application for supply of water presented after the prescribed date is sanctioned, the water rate charged for the supply for the first irrigation period shall, when such supply is for the growth of sugarcane, be 25 per cent, more than the ordinary rate and, when such supply is for the growth of any other crop, be 50 per cent, more than the ordinary rate ;Provided that, the Executive Engineer may, if he is satisfied that an application could not be submitted on or before the prescribed date and after recording his reason in writing, order any lower rate not less than the ordinary rate to be charged in the case of any such applicant or any class of such applicants.