Section 37 in The Haryana Canal and Drainage Rules, 1976
37. Water rate for irrigation from natural drainage channel or reservoir used as escape. [Section 31(1)].
(1)When a natural drainage channel or reservoir, not being a part of the canal, is used as an escape channel at the request of persons desirous of irrigation from it, the same water rate shall be chargeable for irrigation from it as for irrigation from an escape channel :-Provided that the area, if any, irrigated from it previous to the introduction of canal water shall not be liable to water rate.(2)The extent of area referred to in sub-rule (1) shall be determined by the Collector of the district. In all cases in which, water is supplied under this rule, a written contract, setting forth the terms of supply of water shall be executed by the Divisional Canal Officer.[37A. Water rate on hourly basis. - Notwithstanding anything contained in these rules, the State Government may, by notification determine and charge the water waters on hourly basis in respect of any canal.] [See Ist Amendment Rules 1977.]
