Section 2(2) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
(2)"additional water-cess" means the additional water-cess levied under subsection (1) of section 5;[x x x] [[The following clause which was inserted by section 4(i) of the Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 1976 (President's Act 4 of 1976), which came into force on the 1st July 2 976 was omitted by section 4 of the Tamil Nadu Additional Assessment, Additional Water cess, Special Assessment and Special Water-cess (Amendment) Act, 1980 (Tamil Nadu Act 39 of 1981), which was deemed to have come into force on the 1st July 1976: -(2-A) 'dufussal crop' means any crop which requires water for more than six months in a fasli year:]][(2-A) "day crop" means a crop which is not a wet crop:] [Clause 2-A was inserted by the Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 2002 (Tamil Nadu Act 40 of 2002).]Provided that "Mundla" paddy shall be regarded as a dry crop;
