57. [ Payment and recovery of water rates and other dues. [Section 57 was substituted by Bombay 64 of 1948, section 2.]
(1)Every water-rate leviable or charged under this Act shall be payable in such instalments and on such dates and to such officers as shall from time to time be determined under the orders of the [State Government], [and if the person who is liable to pay such instalment makes default in such payment on the date when it becomes due, he shall be liable to pay interest at such rate and within such period as the State Government may by order determine] [These words were inserted by Gujarat 6 of 1984, section 7(1).][****] [The words 'or of any sCommissioner empowered by the Provincial Government in this behalf' were deleted by Bombay 28 of 1950, Schedule](2)Any such rate of the instalment thereof [or interest] [These words were inserted by Gujarat 6 of 1984, section 7(2).] which is not paid on the date when it becomes due shall be deemed an arrear of land revenue due on account of the land for the use of which canal water was supplied or which was benefited by percolation or leakage from any canal and shall be recoverable as such arrear by any of the methods specified in section 150 of [the Land Revenue Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Guj 1 of 1962, section 7 (w.e.f. 10-12-1962).], including the forfeiture of the said land.[The amount of the betterment charges or any of its instalments together with interest thereon, if not paid on the date specified in section 56a [* * *] [This paragraph was added by Bombay 59 of 1950, section 5.] shall be deemed to be arrear of land revenue due on account of the land in respect of which it is payable and shall also be recoverable as such arrear by any of the methods specified in section 150 of [the Land Revenue Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Gujarat 1 of 1962, section 7 (w.e.f. 10-12-1962).], including the forfeiture of the said land.](3)Any rent payable to the owner of a [field-channel] [These words were substituted for the words 'water-Course' by Gujarat 6 of 1984, section 3.] by a person authorized to use such [field-channel] [These words were substituted for the words 'water-Course' by Gujarat 6 of 1984, section 3.] may be paid in such instalments and on such dates as the Canal-officer duly empowered to act under section 23 shall direct and no more of such rent shall at any time be payable to the owner thereof than is actually recovered from the person liable to pay.(4)(a)Any other sum due to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or to a Canal-officer under the provisions of this Act whether on behalf of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any other person under Part III of this Act which is not paid when demanded shall, and(b)any rent or instalment thereof payable to the owner of a [field-channel] [These words were substituted for the words 'water-Course' by Gujarat 6 of 1984, section 3.], which is not paid when it becomes due may, on behalf of the owner, be recoverable as arrears of land revenue in accordance with the provisions of [the Land Revenue Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Gujarat 1 of 1962, section 7 (w.e.f. 10-12-1962).].
