Section 25(5) in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
(5)A fee collected for a specific purpose shall be used only for that purpose:(a)Where a member has defaulted in payment of such levy levied by a Farmers' Organisation, the Managing Committee shall prepare a list of defaulters along with the amount due.(b)The defaulters list so prepared in clause (a) above shall be furnished to the Tahsildar of the area in whose jurisdiction the area of operation of a Farmers' Organisation lies, for recovery as provided in section 39 of the Act. A copy of the defaulters list shall be furnished to the Collector of the District.
