Section 38 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
38. New bhurkies in Patasthal wet lands.
- New Bhurkies situated in Patasthal wet land on which no assessment has been fixed by settlement and which are constructed by ryots on the banks of natural and nalas shall be governed by the provisions of the foregoing rules :Provided that in the case of pucca bhurkies 1 1/8 the maximum dry rate of the village and in the case of kachcha bhurkies 1 1/4 the maximum dry rate shall be levied.Provided further that :- (i) When the lifting of water is done by means of mechanical pump only the maximum dry assessment of the village shall be levied under categories of Bhurkies mentioned above (ii) if such lifting involves the stoppage of perennial flow of water in the natural rivers and steams, prior permission of the Government is necessary.
