(1)Collection of all water-rates shall be made by the Lift Irrigation Deputy Collector or Revenue Officer in accordance with the statement of demands furnished to him by the Divisional Lift Irrigation Officer except in the case of lands held on the bhaoli tenure regarding which the provisions contained in Rules 23 and 24 apply.(2)Advance payment of water-rate may also be admissible to procedure prescribed by Government/Corporation.Remissions and Alterations of Demand
