Section 73 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
73.
The Lands irrigated under Parre Kalwas shall be charged dry assessment plus one third of the difference between the maximum wet and dry rate of assessment of the village, subject to the condition that if the assessment so calculated exceeds Rs.5 per acre, it shall be charged at the rate of Rs.5 only per acre.Explanation. - Parrekalwa is a channel excavated by ryots with their own labour and at their own cost, on the bed of a river or stream, whereby they obtain supplies of water, percolating from below the surface of sand in such rivers and streams, in order to irrigate their lands by the flow of such waters. If, however such a channel should be run with the aid of waters flowing on the surface of the sand, it will not be deemed to be a Parrekalwa.
