35. Persons liable to pay the charges under the Act and the extent of such liability.
- Notwithstanding anything contained in any other law for the time being in force the water-rate and cess shall be recoverable from the owner and the occupier in such proportion as may be prescribed:Provided that where such charges remain in arrear either the owner or the occupier may deposit the arrear dues in full in order to save the land and crop thereon from attachment or sale and seek redress in a Civil Court for the recovery of the amount deposited on behalf of the other party.
