- The Government may confer upon the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or any officer the power to fix such rate, as may be deemed fit to recover for use of water which is either the property of the Government or which the Government has by constructing and repairing an anicut or by any other means made available for cultivation and with regard to the use of which rate has not already been fixed on the land.Such rate shall be liable to revision after a period which the Government may with regard to the principle and rules of settlement, determine and it shall be recoverable as [Government] [Amended by Act No.III of 1308 F.] land revenue.
