Section 3(2) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(2)The cultivating tenant shall bear all the cultivation expenses inclusive of the cost of seed, ploughing, manuring, harvesting and thrashing, and the landlord shall be liable to pay all dues payable to the Government and local authorities, in respect of the land including the water-rate, if any, charged in respect therefor:Provided that where the irrigation is irregular the cultivating tenant shall be liable to pay the excess water rate charged therefor.
