Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 30A in Northern India Canal and Drainage Rules, 1878

30A. Owner's rate.

-[ Sections 37, 38 and 39.] - (1) Where any irrigation scheme has come into operation for any one of the following purposes namely :-
(a)Extension of irrigation to new areas from any existing or projected canal.
(b)Extension of irrigation to areas situated within the approved irrigation boundary of an existing canal system.
there shall be owner's rate recoverable from the owners of the areas so irrigated, as below :
(i) Perennial irrigation Rs. 3.00 per acre matured
(ii) Restricted perennial irrigation Rs. 2.00 per acre matured
(iii) Non-perennial (Kharif) irrigation Rs. 1.50 per acre matured
Provided that :-
(a)Where in any irrigation scheme only the lift irrigation is possible and arrangements for the same are maintained and operated by the landowners, the Owner's Rates shall be one half of the rates payable for gravity flow irrigation;
(b)Where on a land crops are matured by irrigation from drains or escape channels, falling under the definition of "canal" as given in the Northern India Canal and Drainage Act, VIII or 1873, Owner's Rate equal to the rate prescribed for non-perennial irrigation shall be payable.