Section 31(3) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
(3)The water charges collected by the Water Users' Association shall be deposited with the treasury of the State Government and on such deposit a minimum of twenty five per cent of the deposited amount shall be assigned to the said Water Users' Association in prescribed manner :Provided further that the amounts assigned to the Distributory Committee and the Project Committee shall be as prescribed by rules made under the Act.
