Section 3(2) in Tamil Nadu Village Panchayats (Restrictions and Control Over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999
(2)The fee shall be levied at one half rate per acre in the case of wet and dry lands irrigated from the irrigation work concerned by direct flow, and at one-half of such rate in the case of wet and dry lands irrigated from such work by bailing.Explanation. - The fee shall be in addition to the wet or dry assessment and the water rate, if any, chargeable on the land.
