Section 10 in Rules For Remission Suspension of Land Revenue in Andhra Area
10. Charge for dry crop grown on wet land in certain cases.
- When a dry crop is grown on single crop wet land for scarcity of water in the source but water becomes available in the irrigation source during any portion of the year, when it can be used for growing a wet crop, the usual wet assessment shall be levied and no remission need be granted:Provided that where the supply is insufficient for raising a wet crop (i) only the dry assessment shall be charged if the crop is not irrigated; and (ii) if the dry crop is irrigated, the Revenue Divisional Officer, may, at his discretion, charge either the full wet assessment on the entire field or the water rate prescribed for the crop on the extent actually irrigated in addition to the dry assessment on the entire field whichever is less.Explanation. - In the case of a wet field cultivated at the same time with more than one irrigated dry crop liable to different rates of water cess, the rate of water cess, prescribed for the crops which covers the largest extent shall be applied to the total extent irrigated.
