Section 10 in Rules issued under Sections 57, 59 and 60 of the Northern India Canal and Drainage Act, VIII of 1873, as amended by the Northern India Canal and Drainage (East Punjab Amendment) Act, 1953
10. The rate of labour offered by a land-owner.
- The rate of labour, offered by a land-owner in lieu of payment of drainage charges, will be the rate for the time being paid by Government in the neighbourhood for similar works. [-] [The words 'or as fixed by the Collector' occurring at end of rule 10, decided by Punjab Government Notification No. 1417/CA/1446/53, dated 24.3.1955.].
