Section 29 in Gujarat Irrigation and Drainage Rules, 2014
29. Claims for remission.
(1)Every claim for remission of water rate shall be preferred in writing directly to the Executive Engineer within one month from the time date of incidence of the damage or failure, in respect of which the remission is claimed. Any claim preferred thereafter may be summarily rejected.(2)If, without giving the Executive Engineer at least 8 days' notice in writing of his intention so to do, the claimant cuts the crops alleged to have been damaged or to have failed at any time within 20 days after preferring his claim for remission, his claim may be summarily rejected.
