44. Determination of rates for supply of canal-water.
- Such rates shall be leviable for canal-water supplied for purposes of irrigation, or for other purpose, as shall from time to time be determined by [the [State] [These words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government],Provision for cases in which existing water supply is improved. - If, owing to the construction of a new canal or to the improvement or extension of an existing canal, the amount or duration of any water-supply, in respect of which either no revenue or a fixed amount of revenue has thereto been paid to [the [State] [These words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government], is increased, rates shall be leviable under this section in respect of the increased water-supply only.The said rates shall be payable by the person on whose application the supply was granted, or by any person who uses the water so supplied.Occasional Rates
