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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(1)(b) in The West Bengal Irrigation (Imposition of Water Rate) Act, 1974

(b)without prejudice to the provisions of section 8, impose a penalty, which may extend to ten times the water rate assessed for the kharif season, rabi season or summer season, as the case may be, having regard to the time when the obstruction is put or the cut is made, on the person who is the owner or occupier of the land sought to be irrigated by the water so diverted, after giving him an opportunity of showing cause against the imposition of such penalty :