The authorised Lift Irrigation Officer shall pay to the Lambardar as remuneration for the performance of the duties mentioned in rule 10 a proportion of the total water-rate assessed on the occupiers represented by him and calculated and paid in the following manner :-(i)at the rate of Rs. 2.00 per Rs. 100.00 assessment for all leases. Fraction of a rupee in the total of the assessment and of a naya paisa in the amount of remuneration shall be omitted.(ii)The remuneration payable to the Lambardars shall be deemed to be payable in the portion of one-third for water rate assessment work one-third for water rate collection work and one-third for optimum utilization of irrigation potential and shall be paid by the Sub-divisional Lift Irrigation Officer within a period of one year from the commencement of the season concerned.(iii)Such remuneration shall not be paid to the Lambardar unless he has satisfactorily performed the duties specified in Rule 10 and the Divisional Lift Irrigation Officer, or the Lift Irrigation Deputy Collector or Revenue Officer may, for reasons to be recorded in writing, with payment of any portion of the proportion of the remuneration due to Lambardar if he has not satisfactorily performed the duties for which such proportion is deemed to be payable under this Rule.
