U.P. Irrigation Charges (State Canal System) Rules, 1994 1. Short title, commencement and application. 2. Rates of irrigation charges. 3. Rescission and saving.
U.P. Irrigation Charges (State Canal System) Rules, 1994
Published vide Notification No. 4417/94-27-1-4-2-Rate-94, dated 18th October, 1994. But rescinded by Notification No. 2874/95-27-1-4-2-Rate-92, dated 18th September, 1995
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[Rescinded by U. P. Irrigation Charges (State Canal System) Rules, 1995, (vide Notification No. 2874/95-27-1-4-2-Rate-92, dated 18th September, 1995)]
In exercise of the powers under Section 75 of the Northern India Canal and Drainage Act, 1873 (Act No. VIII of 1873) as amended in its application to Uttar Pradesh, read with Section 21 of the General Clauses Act, 1897 (Act No. X of 1897), the Governor is pleased to make the following Rules:
- Short title, commencement and application.- (1) These Rules may be called the Uttar Pradesh Irrigation Charges (State Canal System) Rules, 1994.
(2) They shall come into force with effect from the date of their publication in the Gazette.
(3) They shall apply in relation to all irrigation charges (including charges for the Rabi 1402 fasli year) recoverable after the date of commencement of these rules.
- Rates of irrigation charges.- The rates for irrigation charges for the State Canal System in Uttar Pradesh (Excepting State Tube-Wells) mentioned in Column 1 of each of Schedules I, II, III to these rules in respect of the crops noted under Column 2 shall be as mentioned against that crop in Column 3 or 4 thereof according as it is by flow irrigation or lift irrigation. These rate, shall be applicable up to two irrigations and for more than two irrigations the rates shall be 1.25 times of the said rates. Provided that for the year 1994-95 (1402 Fasli) the rates mentioned in the Schedules shall not be increased for more than two irrigations.
- Rescission and saving.- The Uttar Pradesh Irrigation Charges (State Canal System) Rules, 1983 are hereby rescinded without prejudice to the validity of any right, privilege, obligation, liability or action required, accrued, incurred or taken thereunder.
Schedules-I to III
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[Note. - The Schedules are not being produced due to rescission of the Rules.]
