Section 34 in Gujarat Irrigation and Drainage Act, 2013
34. Land deriving benefit from percolation liable to payment of water rate.
- If it appears to a canal-officer-(i)that any cultivated land within two hundred meters of any canal receives, by percolation or leakage from such canal, an advantage equivalent to that which would be given by a direct supply of canal-water for irrigation, or(ii)that any cultivated land, wherever situate, derives by a surface-flow or by means of a well-sunk within two hundred meters of any canal after the admission of water into such canal, a supply of water which has percolated or leaked from such canal,he may charge on such land a water-rate not exceeding that which would ordinarily have been charged for a similar direct supply to land similarly cultivated.Explanation. - For the purposes of this Act, land charged under this section shall be deemed to be land irrigated from a canal.
