(1)The charge for water which has been used in an unauthorised manner, otherwise than, on cultivated land shall be made at thrice the volumetric rate fixed under Section 37 read with Section 39 or under Section 40 as the case may be.(2)Charge for water, which has been wasted, shall be made at thrice volumetric rate fixed under Section 37 and in addition, a penalty to the extent of Rs. 250 on the discretion of the canal officer may also be imposed. The canal officer may utilise the whole or the part thereof to compensate the person affected by such waste.
