Section 4(1) in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
(1)Before levying the drainage cess in respect of any land the Collector shall cause a consolidated notice for the entire 1 [period of ten years] mentioned in sub-section (1) of section 3, to be served upon the owner of the land requiring him to make payment for each year, of such amount of the drainage cess and within such period as may be specified therein.
