Section 26 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
26. Date of commencement of betterment charges and acreage rates.
(1)Recoveries of betterment charges or acreage rates shall commence at least one year after providing the facilities for irrigation, the date for which will be determined by Divisional Canal Officer.(2)Such dates shall be published by the Notice in the villages concerned, and a copy thereof shall be sent to the Collector and the Chief Engineer.
