The West Bengal State Tubewell And Lift Irrigation Act, 1974

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XLVIII of 1974 
THE WEST BENGAL STATE TUBEWELL AND LIFT 
IRRIGATION ACT, 1974. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazette, Eitraordinaty, of the 12th December, 1974.] 
[12th December, 1974,] 
An Act to provide for the development of agricultural lands in 
West Bengal by tubewell and lift irrigation projects and for the 
imposition of levy or levies in respect of lands served by any such 
irrigation projects. 
WHEREAS it is expedient to provide for the development of 
agricultural lands in West Bengal by tubewell and lift irrigation 
projects and for the imposition of levy or levies in respect of lands 
served by any such irrigation projects; 
It is hereby enacted in the Twenty-fifth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:— 
CHAPTER I 
Preliminary 
1. (1) This Act may be called the West Bengal State Tubewell and 
Lift Irrigation Act, 1974. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force in such area or areas and on such 
date or dates as the State Government may, by notification in the 
Official Gazette, appoint and different dates may be appointed for 
different areas or for different provisions of this Act. 
2. In this Act, unless there is anything repugnant in the subject or Definitions. 
context,— 
(a) "agricultural lands" means lands used for agriculture and 
includes lands used for growing fruits, vegetables and the 
like and culturable waste or fallow lands but not homestead 
lands; 
(b) "appellate authority" means the authority referred to in. 
section 26, to hear and dispose of appeals under this Act; 
Short title, 
extent and 
commence-
ment. 
233 
The West Bengal State Tube well and Lift Irrigation Act, 1974. 
[West Ben. Act 
(Chapter 1.—Preliminary.--Section 2.) 
(c) "Chief Engineer" means the Chief Engineer (Agriculture) 
in the Department of Agriculture and Community 
Development and includes any Engineer subordinate to 
him, but not below the rank of an Executive Engineer, who 
is authorised by the Chief Engineer to act on his behalf 
for the purposes of this Act; 
(d) "Collector" includes the Additional District Magistrate and 
any other officer, not below the rank of a Deputy Collector, 
specially empowered by the State Government to perform 
all or any of the functions of a Collector under this Act; 
(e) "command area" means any area which is served by an 
irrigation project located within such area shown in a map 
prepared by the Chief Engineer describing and delineating 
its local limits and boundaries; such command area may be 
different with respect to kharif, pre-kharif, rabi seasons or 
summer crop; 
(f) "crop" means any of the pre-kharif, kharif, rabi or summer 
crops or other fruits, vegetables as specified in the Schedule 
to this Act: 
Provided that the State Government may, by notification in 
the Official Gazette, revise the Schedule by such addition thereto 
or alteration therein, as the State Government may consider 
necessary from time to time; 
(g) "development levy" means a levy imposed under this Act in 
respect of any area and payable by every person being either 
the owner or occupier of agricultural lands within that area, 
who does not avail of the irrigation facility from deep 
tubewells or shallow tubewells owned by Government or 
river lift or other irrigation schemes of Government for any 
season other than kharifduring a year by way of requisition 
for water, for the plot concerned, and payable at such rate 
per annum for every hectare of agricultural land in the 
notified area of an irrigation project as may -be fixed by the 
State Government by notification referred to in section 3; 
(h) "irrigation project" means a project of the State 
Government for providing irrigation facilities to any 
agricultural land through a tubewell which may be either a 
deep tubewell or a shallow tubewell or lift (pumping) plant, 
set up for the purpose and declared by the Chief Engineer, 
234 
The West Bengal State Tubewell and lift Irrigation Act, 1974. 
XLVIII of 1974.] 
(Chapter IL—Imposition of development levy in notified areas.— 
Section 3.) 
West Ben. Act 
X of 1956. 
by notification in the Official Gazette, to be an irrigation 
project for the purposes of this Act; 
(0 "levy" includes both development levy and user's levy; 
(i) "notified area" means an area declared as such by 
notification under section 4; 
(k) "prescribed" means prescribed by rules made under this 
Act; 
"Project Authority", in relation to an irrigation project, 
means the Block Development Officer having jurisdiction 
or an officer appointed by the State Government to be in 
charge of operation, control or conduct of business of such 
irrigation project; 
(m) "revisional authority" means the authority referred to in 
section 25 for the purpose of hearing and disposing of any 
reference under this Act; 
(n) "user's levy" means a levy imposed under this Act and 
payable by the owner or the occupier of any land who 
applies for supply of water to such land under this Act for 
irrigation of any crop within the command area of a project, 
at such rate which may be fixed by the State Government 
for any particular crop in a particular season of the year. A 
bargadar cultivating land shall be treated as an occupier for 
the purpose of this Act, 
Explanation.—"Bargadar in this clause has the same meaning as 
in clause (2) of section 2 of the West Bengal Land Reforms Act, 
1955; 
(o) "year", in relation to the assessment and collection of 
development or user's levy, means a year commencing 
from the first day of the month of July in any year and 
ending on the thirtieth day of the month of June following 
that year, and includes any part of such year. 
CHAPTER II 
Imposition of development levy in notified areas 
3. (1) Whenever in the opinion of the State Government any area 
has been developed or is likely to be developed by reason of being 
within the command area of an irrigation project, the State 
Government may, by notification in the prescribed form, declare its 
Preliminary 
notification 
declaring inten-
tion to impose 
development 
levy. 
235 
The West Bengal State Tabewell and Lift Irrigation Act, 1974. 
[West Ben. Act 
Declaration of 
a notified area. 
Revision of 
notified area. 
Delegation. 
Liability for 
payment of 
levy. 
(Chapter II—Imposition of development levy in notified areas.—
Sections, 4-6.—Chapter III—Assessment and collection of levy.— 
Section 7.) 
intention to impose a development levy for that area at such rate as 
may be specified in such notification payable by the persons referred 
to in clause (g) of section 2. 
(2) A notification under sub-section (1) shall be published 
in the Official Gazette, and shall state the following additional 
particulars, namely:— 
(a) a full description of the irrigation project and its command 
area or such part of the command area in respect of which 
the development levy is to be imposed; 
(b) the date with effect from which imposition of the 
development levy and user's levy is proposed to be 
effective; and 
(c) the date within which objection, any, to the intended 
imposition should be filed. 
4. On the expiry of the period referred to in clause (c) of sub-
section (2) of section 3 and after considering objections or 
suggestions, if any, the State Government shall by notification in the 
Official Gazette and also in such other manner as may be prescribed, 
either wholly withdraw or confirm its previous declaration under 
section 3, or make a revised declaration in the prescribed form 
specifying therein the revisions made, and, on such confirmation or 
issue of a revised declaration, the whole of the area mentioned in the 
declaration so confirmed, or such part thereof as may be mentioned in 
the revised declaration, as the case may be, shall, with effect from the 
date specified in the notification, be deemed to be a notified area for the 
purpose of this Act. 
5. The State Government may, so far as may be in the manner 
hereinbefore provided, from time to time include in or exclude from 
any notified area, any area which, in the opinion of the State 
Government, has benefited or has not benefited, as the case may be, 
from the improvement work. 
6. The State Government may, subject to such conditions as the 
State Government may deem fit to impose, delegate all or any of its 
functions under this Chapter to the Chief Engineer. 
CHAPTER III 
Assessment and collection of levy 
7. The liability for payment of levy under this Act shall be on the 
owners or occupiers of lands included in a notified area: 
236 
The West Bengal State Tubewell and Lift Irrigation Act, 1974. 
XLVIII of 1974.] 
(Chapter III—Assessment and collection of levy.—Sections 8-1 I.) 
West Ben. Act 
X of 1956. 
Provided that where any such land is cultivated by a bargadar as 
defined in clause (2) of section 2 of the West Bengal Land Reforms 
Act, 1955 and that bargadar applies for supply of water to a particular 
plot or plots of land, he shall be treated as an occupier of the plot or plots 
and shall be liable to pay the user's levy, provided that he shall be 
entitled to recover from the owner half of the amount so paid by him. 
8. The Project Authority shall, from time to time, prepare and 
publish in the prescribed form and manner fora notified area or any part 
thereof a statement showing— 
(i) the name of every person who is liable to pay development 
levy or user's levy or both in respect of any land in such area 
or part, and 
(ii) the amount of development levy or user's levy or both to be 
paid by each such person annually or otherwise, in respect 
of such land. 
9. The Project Authority shall serve a notice of demand in the 
prescribed form and manner and containing the prescribed particulars 
on every person whose name appears in the statement published under 
section 8 requiring him to pay the levy by such date or dates as may be 
specified in the notice. 
10. (1) Within such period after the publication of a statement 
under section 8 as may be prescribed, the Project Authority shall, in 
accordance with rules made under this Act, republish the statement 
with such modifications as he may have made as a result of 
representations submitted to him within the prescribed period by 
persons whose names were included therein, and, subject to any 
decisions by any revisional or appellate authority, all entries in the 
statement as thus republished shall be presumed for the purposes of 
this Act to be correct in every particular. 
(2) If the Project Authority makes any modification in the 
statement referred to in sub-section (1), he shall serve on the person 
concerned a revised notice of demand in the prescribed form and 
manner and containing the prescribed particulars. 
11. (1) The Project Authority may, from time to time, add to or alter 
in the prescribed manner any statement published under section 8 or 
republished under sub-section (1) of section 10. In such case the 
Project Authority shall publish in the prescribed form and manner a 
supplementary statement showing the addition or alteration made by 
Preparation 
and publica-
tion of annual 
statement of 
persons and 
amount of 
rates payable 
by them. 
Notice of 
demand for 
payment of 
levy. 
Revision of 
statement and 
issue of 
revised notice 
of demand. 
Supplemen-
tary statement. 
237 
The West Bengal State Tubewell and Lift Irrigation Act, 1974. 
[West Ben. Act 
Procedure for 
payment of 
levy and 
penalties for 
default. 
Power of the 
Project 
Authority to 
grant 
abatement or 
remission. 
Recovery of 
all dues as 
public 
demands. 
Refund. 
(Chapter III. Assessmentand collection of levy.— 
Sections 12-15.) 
him, and the provisions of this Act shall apply to such supplementary 
statement as if it were a statement published under section 8. 
(2) Where any addition or alteration is required as a result of a 
decision of a revisional or appellate authority, the Project Authority 
shall add to or alter the statement accordingly, and it shall not be 
necessary to publish any supplementary statement in respect thereof 
under sub-section (1). 
12. (1) It shall be the duty of every person receiving a notice of 
demand for payment of development levy and user's levy to effect 
payment thereof within the date specified in the notice. 
(2) If any person receiving a notice of demand neglects or fails 
to pay the amount due from him within the due date, he shall also be 
liable to pay interest at such rate not exceeding six per centum per 
annum, as may be fixed by the State Government from time to time, 
on the amount of levy due from him and for the period from the date 
of default to the date of full payment. 
(3) Any payment of levy and interest under this Act shall be 
made to the Project Authority in such manner as may be specified by 
the Project Authority in the notice of demand and credited to the 
accounts of the State Government under the head to be notified by the 
State Government, and against every such payment the Project 
Authority shall issue a receipt in the prescribed form. 
13. Notwithstanding anyting contained in this Act, the Project 
Authority may, under such circumstances, subject to such conditions 
and in accordance with such manner as may be prescribed, grant 
abatement or remission of the levy or interest, payable under this Act 
or extend the period within which such levy or interest thereon is to be 
paid. 
14. All arrears of levy and the interest due thereon, payable to the 
State Government under this Act shall be recoverable as public 
demand under the Bengal Public Demands Recovery Act, 1913. 
15. If any person has paid any amount under this Act which, in 
accordance with the decision of the appellate or revisional authority, 
or in the opinion of the Project Authority, was not payable by such 
person, the Project Authority shall, in the prescribed manner, refund 
the amount to such person. 
Ben. Act III of 
1913. 
238 
The West Bengal State Tubewell and Lift Irrigation Act, 1974. 
XLVIII of 1974.] 
(Chapter 1V.—Powers and duties of the Project Authority.— 
Sections 16-19.) 
CHAPTER IV 
Powers and duties of the Project Authority 
16. (1) For obtaining supply of irrigation water for any agricultural 
land in a notified area every intending user shall submit at least thirty 
days before the date from which the supply is wanted an indent in the 
prescribed form containing prescribed particulars to the Project 
Authority and shall also deposit the user's levy at the rate fixed by the 
Government for a Project for the crop on the basis of the total supply 
applied for. The farmer before making his indent shall also ensure that 
outstanding development levy has also been cleared. 
(2) On grounds of hardship or in the interest of cultivation the 
Project Authority may accept the indent at any time before the date of 
actual supply. 
17. The Project Authority shall receive all, indent and .  user's levy 
against proper receipt in the prescribed form and shall examine all 
valid indents and when statisfied that the water indented is required for 
use for irrigation of agricultural lands, pass the indent in full or with any 
variation as may be necessary in the public interest or for the purposes 
of this Act, or refuse any indent, subject however to the decision of the 
revisional and appellate authority. 
18. (1) Submission of any indent by an user of irrigation water 
shall not entitle him to claim such water as a matter of right. 
(2) The Project Authority may refuse to supply water or refrain 
from supplying water either in part or in full, when due to any 
mechanical breakdown or disorder or any other reason, beyond the 
control of the Project Authority it is not possible to supply water for 
irrigation. 
(3) When the indent is not passed in full or when supply cannot 
be made in full, the Project Authority shall make proportionate refund 
of the user's levy within such time as may be prescribed. 
(4) In supplying water against indents, normally the supply will 
be made in order of the distance of the plots applied from the 
installation. 
19. The Project Authority shall advise the indentors on cropping 
pattern for different seasons in a notified area and such indentors shall 
as far as may be followed such advice. 
Procedures for 
obtaining 
supply of 
irrigation 
water. 
Enquiry by the 
Project 
Authority. 
Powers of the 
Project 
Authority. 
Project 
Authority to 
advise on 
cropping 
pattern. 
239 
The West Bengal State Tubewell and Lift Irrigation Act, 1974. 
[West Ben. Act 
(Chapter V.—Maintenance, supervision and control.— 
Sections 20-23.) 
CHAPTER V 
Inspection and 
supervision by 
the Chief 
Engineer. 
Submission of 
reports by the 
Chief 
Engineer. 
Submission of 
returns by the 
Project 
Authority. 
Maintenance 
of records by 
the Project 
Authority. 
Maintenance, supervision and control 
20. For the purposes of this Act and subject to any rules made 
thereunder, the Chief Engineer shall, in such manner as he may 
consider necessary and expedient, provide for the efficient operation 
and maintenance of the irrigation projects in the notified areas and, for 
that purpose provide for proper inspection and supervision of such 
projects and their command areas, regularly, either by himself or by 
competent engineers authorised by him, so as to satisfy himself that the 
projects are operating properly. 
21. The Chief Engineer shall submit to the State Government half-
yearly and annual reports in the months of November and May, 
respectively, in such forms as may be prescribed, stating— 
(a) the total number of irrigation projects and their particulars; 
(b) the total number of notified areas served by the irrigation 
projects; and 
(c) progress of development achieved in every notified area 
during the period under review in terms of— 
(i) net area covered by the irrigation, 
(ii) installed capacity, and 
(iii) capacity utilised. 
22. The Project Authority shall submit to the State Government 
half-yearly and annual returns in the months of November and May, 
respectively, in such forms as may be prescribed, stating the 
particulars of the development levy and user's levy, assessed, realised 
and outstanding at the close of the period under review. 
23. (1) The Project Authority shall maintain such books, records 
and accounts and in such forms and manner as may be prescribed, 
regarding— 
(a) the indents received, the supplies of irrigation water 
ordered, the lands receiving irrigation and the owners or 
occupiers thereof; and 
(b) the operation and maintenance of the irrigation project and 
the conduct of its business. 
(2) The Project Authority shall submit to the Chief Engineer 
and the Collector such particulars, reports or returns in such forms and 
240 
The West Bengal State Tubewell and Lift Irrigation Act, 1974. 
XLVIII of 1974.] 
(Chapter Vt—Miscellaneous.—Sections 24-26.) 
manner as may be prescribed, or as may be asked for by the Chief 
Engineer or the Collector for the purposes of this Act. 
CHAPTER VI 
Miscellaneous 
24. No objection shall be taken to the imposition of the levy nor shall Bar to 
the liability of any person to pay such levy be questioned except in the objections to  the imposition 
manner provided in this Act. 	 of levy. 
25. (1) Any person considering himself aggrieved by an order Revision. 
passed— 
(a) by the Project Authority under sections 10, 11, or 13, or 
(b) by the Project Authority under section 18, 
may refer his case to the revisional authority within such time, in 
accordance with such procedure and on payment of such fee, as may 
be prescribed and the revisional authority shall take such decision 
thereon as it thinks fit. 
(2) The revisional authority for hearing cases arising under 
clause (a) of sub-section (1) shall be the Collector of the District and 
the revisional authority for hearing cases arising under clause (b) of the 
said sub-section shall be the Chief Engineer. 
(3) As soon as a decision is taken by the revisional authority it 
shall communicate such decision to the Project Authority for taking 
necessary action thereon and a copy of every such order shall also be 
sent to the person instituting the case. 
26. (1) Any person being aggrieved by an order of the revisional 
authority may, within thirty days from the date of such order and in 
accordance with such procedure and on payment of such fee, as may 
be prescribed, prefer an appeal before the appellate authorty, that is,— 
(i) to the State Government in the Agriculture and Community 
Development Department if the revisional authority against 
whose decision the appeal is preferred was the Chief 
Engineer, and 
(ii) to the Commissioner of the Division if the revisional 
authority against whose decision the appeal is preferred 
was the Collector. 
(2) The order passed on such appeal by the appellate authority 
shall be final. 
Appeals. 
241 
The West Bengal State Tubewell and Lift Irrigation Act, 1974 
[West Ben. Act 
Powers of 
entry, etc. 
Power to 
compel 
production of 
statements and 
documents. 
Power of 
collector and 
Project 
Authority to 
enforce 
attendance of 
witnesses and 
production of 
documents. 
Claims for 
compensation 
for damages. 
(Chapter VL—Miscellaneous.—Sections 27-30.) 
27. The Collector or the Chief Engineer or any other officer 
authorised by the Collector or the Chief Engineer as the case may to 
and his servants and workmen shall have the power, subject to such 
rules as may be made in this behalf, to enter upon any land or building 
or inspect any other property and to set up, construct, repair and 
maintain field channels or underground pipelines or any irrigation 
project and to do such other acts as may be necessary for carrying out 
the purposes of this Act: 
Provided that the Collector or the Chief Engineer or the officer 
authorised as aforesaid shall not enter into any building or any 
dwelling house or any enclosed courtyard or garden attached to 
dwelling house or any land with standing crops except by previous 
notice in the prescribed manner to the owner or occupier thereof, as the 
case may be: 
Provided further that no person shall be entitled to claim any 
compensation for damage of the land which may be caused as a result 
of construction and maintenance of channel or pipelines except in the 
manner as provided in section 30. 
28. (1) Subject to rules made under this Act, any of the officers or 
servants referred to in section 27 may, by notice, require any person to 
make and deliver to him a statement or to produce records or 
documents in his possession or control relating to any land or other 
property mentioned in that section, at the time and the place specified 
in the notice. 
(2) Every person required to make or deliver a statement or to 
produce any record or document under this section shall be deemed 
legally bound to do so within the meaning of sections 175 and 176 of 
the Indian Penal Code. 	 45 of 1860..  
29. For the purposes of any inquiry under this Act the Collector and 
the Project Authority shall have power to summon and enforce the 
attendance of witnesses, including the persons interested or any of 
them, and compel the production of documents by the same means 
and, so far as may be, in the same manner as is provided in the case of 
a Civil Court under the Code of Civil Procedure, 1908. 	 Act 5 of 1908. 
30. (1) Whenever any land or any other property is injuriously 
affected as a result of any work undertaken under this Act, the person 
by whom any damage or loss is sustained may, not later than three 
242 
The West Bengal State Tubewell and Lift Irrigation Act, 1974. 
XLVIII of 1974.] 
(Chapter VI. Miscellaneous.—Sections 31-36.) 
months after the first occurrence of the injury in respect of which the 
claim is preferred, prefer to the Collector a claim for compensation. 
(2) When a claim is preferred under sub-section (/), the Collector 
shall, in the prescribed manner, after such inquiry as he deems proper 
and after considering any representations which may be made to him, 
determine the amount of compensation, if any, which shall he granted. 
(3) In determining whether any land, if so, what amount of 
compensation shall be granted, the Collector shall be bound by the 
provisions of any rules made by the State Government regulating the 
grant of compensation under this Act. 
(4) If any dispute arises after the amount of compensation has 
been determined under this section, as to the apportionment of the same 
or any part thereof, the Collector shall, in the prescribed manner, refer 
such dispute to the court and the court shall decide the same. 
31. (1) Any person aggrieved by an order of the Collector under 
sub-section (2) of section 30 may within thirty days from the date of 
such order and on payment of the prescribed fee, prefer an appeal in the 
prescribed manner to the Board of Revenue, West Bengal. 
(2) The decision of the Board of Revenue, West Bengal, on 
such appeal shall be final. 
32. No suit shall lie in any civil court for compensation for any 
damage, loss or injury resulting from any work done under this Act. 
33. No suit or other legal proceeding shall lie against any person for 
anything which is in good faith done or intended to be done under this 
Act. 
34. In any appeal or revision under this Act, the costs awarded in 
favour of the State Government shall be recoverable from the person 
against whom such costs are awarded as public demand. 
35. Imposition of levy in any area under this Act shall not preclude 
the realisation or collection of any cess, tax or land revenue under any 
other Act for the time being in force in such area. 
36. In respect of any land regarding which a levy has been imposed 
under this Act, no rates, rents or taxes payable under any other Act shall 
be enhanced by reason of any development effected or any benefit 
accruing from any development effected, under this Act. 
Appeals 
against award 
of compensa-
tion. 
Bar to suit for 
compensation 
for damage. 
Indemnity. 
Costs in any 
appeals and 
revisions. 
Levy not to 
preclude 
collection of 
cess, tax or 
land revenue. 
Restriction to 
enhance rates, 
rents or taxes. 
243 
The West Bengal State Tubewell and LW Irrigation Act, 1974. 
[West Ben. Act 
(Chapter VL—Miscellaneous.—Sections 37-41.) 
Proceedings 
not to be 
invalidated by 
irregularities. 
Power of the 
State 
Government to 
grant 
exemption. 
Supply of 
copies of 
entries in 
statements. 
Punishment 
for abuse of 
water and for 
unauthorised 
use of water. 
Power to make 
rules. 
37. No proceeding under this Act shall be defeated or invalidated by 
reasons of any defect or omission in the publication or service of any 
notice, statement or order unless material injury is done to any person 
on account of such defect or omission. 
38. Notwithstanding anything contained in this Act, if the State 
Government is satisfied that it is necessary or expedient in the public 
interest so to do, the State Government may, by notification in the 
Official Gazette, exempt any class or classes of persons or any class or 
classes of agricultural lands from all or any of the provisions of this 
Act. 
39. Copies of entries in any statement, published under sections 8, 
10 or 11, may be supplied to any person in the prescribed manner and 
on payment of the prescribed fee. 
40. (1) Any abuse in the supply of water from an irrigation project 
by any person being a user of such water within the meaning of section 
18, or any unauthorised use of such water by any person shall be an 
offence punishable with imprisonment for a term which may extend to 
three months or with fine which may extend to five hundred rupees or 
with both and for continuance of such offence, the offender shall be 
liable to an additional fine of twenty-five rupees per day so long as 
such offence is continued. 
(2) An offence punishable under sub-section (1) shall be 
cognizable. 
(3) Any police officer not below the rank of a Sub-Inspector of 
Police may arrest without warrant any person against whom a 
reasonable complaint has been made or credible information has been 
received of his having been concerned in any offence punishable under 
sub-section (1). 
41. (I) The State Government may, by notification in the Official 
Gazette, make rules for carrying out the purposes of this Act. 
(2) In particular and without prejudice to the generality of the 
foregoing power, such rules may provide for all or any of the following 
matters, namely:— 
(i) the manner in which the notification under section 4 is to be 
published; 
(ii) the manner in which the statement under section 8 is to be 
prepared and published; 
(iii) the manner in which a notice of demand under section 9 is 
to be served; 
244 
The West Bengal State Tubewell and LW Irrigation Act, 1974. 
XLVIII. of 1974.] 
(Chapter VL—Miscellaneous.—Section 41.) 
(iv) the period within which and the manner in which the 
statement under sub-section (1) of section 10 is to be 
republished and the manner in which a revised notice of 
demand is to be served under sub-section (2) of the said 
section; 
(v) the manner in which additions or alterations to, and 
publication of, a statement under sub-section (1) of section 
11 may be done; 
(vi) the conditions subject to which and the manner in 
accordance with which the Project Authority may grant 
abatement or remission under section 13; 
(vii) the manner in which the Project Authority may grantrefund 
under section 15; 
(viii) particulars to be observed by the Chief Engineer for the 
efficient operation and maintenance of irrigation projects 
under section 20; 
(ix) the manner in which the Project Authority shall maintain 
books, records and accounts and shall submit particulars, 
reports, etc., to the Chief Engineer or the Collector, 
referred to in sub-sections (1) and (2) of section 23; 
(x) the time within which, the procedure in accordance with 
which and the fee on payment of which a case may be 
referred to the revisional authority under sub-section (1) of 
section 25; 
(xi) the procedure in accordance with which and the fee on 
payment of which an appeal may be preferred under sub-
section (1) of section 26; 
(xii) the conditions to be observed and the manner in which 
notice is to be served in connection with entry, etc., upon 
any land or other property referred to in section 27; 
(xiii) the conditions, if any, subject to which statements may be 
asked to be made or records or documents may be asked to 
be produced under sub-section (1) of section 28; 
(xiv) the manner in which and the conditions subject to which the 
Collector may grant compensation under sub-section (2) of 
section 30; 
(xv) the fee to be paid and the manner to be observed in 
preferring an appeal under sub-section (1) of section 31; 
(xvi) the manner in which copies of entries in any statement may 
be supplied under section 39 and the fees to be paid for such 
supply; 
245 
The West Bengal State Tubewell and Lift Irrigation Act, 1974. 
[West Ben. Act XLVIII of 1974.] 
(The Schedule.) 
(xvii) forms to be prescribed under any of the provisions of this 
Act; and 
(xviii) any other matter which, under any of the provisions of this 
Act, either expressly or by implication, is required to be 
prescribed or to be provided for by rules. 
THE SCHEDULE 
[See Section 2(/).] 
(A) Pre-Khatif Crops 
1. Aus. 
2. Oil-seeds. 
3. Maize. 
4. Vegetables. 
5. Fodder crops. 
6. Sesamum (Til). 
7. Sun flower. 
(B) Kharif Crops 
1. Paddy. 
2. Vegetables. 
3. Maize. 
4. Jute. 
(C) Rabi Crops 
1. Wheat and Barley 
2. Maize. 
3. Pulses. 
4. Oil-seeds. 
5. Potatoes. 
6. Vegetables. 
7. Fodder crops. 
8. Tobacco. 
(D) Summer Crops 
1. Paddy. 
2. Pulses. 
3. Oil-seeds. 
4. Vegetables. 
5. Sugarcane. 
6. Cotton. 
7. Groundnut. 
246 

‹ Prev All West Bengal acts Next ›