Section 14 in Gujarat Irrigation and Drainage Rules, 2014
14. Method for fixing Water rates.
- The rates, determined by the State Government under section 30 of Act, for canal water supplied for purpose of irrigation shall, in the absence of a special agreement or contract, ordinarily be levied in the form of-(a)a rate per hector per watering of land irrigated, fixed with reference to the crop grown, the season of the year during which and the period for which, water is supplied and the method of application of water to the land,(b)a rate per unit of quantity of water supplied.(c)a rate per hector with reference to the type of crop grown with reference to specified season.
