Section 12 in The Assam Embankment and Drainage Act, 1953
12. Levy of rate or cess on works existing from before.
- It shall be lawful for the State Government to levy a similar water rate or betterment cess on land improved by Embankment and Drainage Schemes executed by the Government before the commencement of this Act and take action under Section 13 for such lands as if this Act has been in force from before.
