Section 3(2) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(2)Where the irrigation of any land is irregular, the landowner may, at his option, either take his share of the produce and bear the excess water-cess in respect of the irregular irrigation proportionate to his share or take the share of the produce which would have been obtained but for the irregular irrigation in which case the entire excess water-cess shall be borne by the cultivating tenant.
