Section 36 in Gujarat Irrigation and Drainage Act, 2013
36. Payment and recovery of water rate and other dues.
(1)Every water-rate leviable or charged under this Act shall be payable in such installments and on such dates and to such officers and in such manner as may be prescribed; and if the person who is liable to pay such installments, makes default in such payment on the date when it becomes due, he shall be liable to pay interest at such rate and within such period as may be prescribed.(2)Any such rate of the installment specified in sub-section (1) or the interest which is not paid on the date when it becomes due shall be deemed to be an arrear of land revenue due on account of the land for the use of which canal-water was supplied or which was benefited by percolation or leakage from any canal and shall be recoverable as such arrear by any of the methods specified in section 150 of the Gujarat Land Revenue Code, 1879, (Bombay V of 1879) including the forfeiture of the said land.(3)Any rent payable to the owner of a field-channel by a person authorised to use such field-channel may be paid in such installments and on such dates as the canal-officer shall direct and no more of such rent shall at any time be payable to the owner thereof than it is actually recovered from the person liable to pay.(4)(a)Any other sum due to the State Government or to a canal-officer under the provisions of this Act whether on behalf of the State Government or any other person under this Act which is not paid when demanded shall, and(b)any rent or installment thereof payable to the owner of a field-channel, which is not paid when it becomes due may, on behalf of the owner,be recoverable as an arrear of land revenue in accordance with the provisions of the Gujarat Land Revenue Code, 1879, (Bombay V of 1879).
