Section 31 in The Haryana Canal and Drainage Rules, 1976
31. Water rate for mixed crops. [Section 31].
(1)The water rate in respect of any area on which mixed crops are sown, shall be assessed at the highest rate specified in the schedule of water rates in respect of any of the mixed crops :Provided that if each of the mixed crops is less than five per cent of the main crop, the water rate shall be assessed at the rate leviable in respect of the main crop.(2)Crops sown separately in the same field shall be treated as mixed crops unless the division between them has been clearly marked by a well defined ridge (Watt.)
