Section 46 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
46. Sugarcane cultivation.
(1)The assessment for sugarcane shall be [ ] twice the abi assessment. The minimum area for sugarcane cultivation shall be ten guntas and if it is cultivated in less than ten guntas, assessment shall be levied on full ten guntas.(2)If sugarcane crop is standing in a field it should be given priority for supply of water from the patasthal source.(3)For the second and third crop of sugarcane commonly known as modam and makarmudam , the same assessment shall be charged as for first tabi crop.(4)After the sugarcane crop has been harvested, if tabi or baghat cultivation is done, full tabi assessment shall be levied for such cultivation but the ryot shall not be bound to do such cultivation.(5)In times of drought, if the sugarcane crop is irrigated from a well or by lifting patasthals water by a Gooda for a period of more than one month due to shortage of water in the patasthal source, remission may be granted at the rate of 1 12 of the fixed assessment for every month. But no remission shall be granted if the period of such irrigation is less than a month.
