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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jharkhand - Subsection

Section 31(1) in Sakri Canals Irrigation Rules, 1952

(1)If canal water is used in an unauthorised manner, the persons chargeable under Section 79 may be assessed by the Divisional Canal Officer at the following special penal rates per acre-First watering at Rs. 7.50 per acre.Second and subsequent watering at Rs. 10 per acre :Provided that during the Kharif season such a rate shall be assessed only if water so used has been taken directly from a channel, Ahara, or a leased tank receiving canal water.