Section 11 in The Assam Embankment and Drainage Act, 1953
11. Levy on settled lands under Section 9 by State Government.
- For all works carried under Section 9 the State Government may unless they decide in specific cases, levy on settled lands either an annual water rate or betterment cess or both and on unsettled Government cess land improved by the works, a premium payable on settlement of such land, and either on annual water rate or betterment cess or both, so as to realise the initial cost of Scheme in full or in part and that of its maintenance in the manner as Government may prescribe. The total of either of the annual water rate or betterment cess or both or premium to be levied under a scheme shall be fixed as nearly as possible so as not to exceed the following limits :(i)Ten per cent per annum on the first cost of the said works adding thereto to the estimated yearly cost of maintenance and supervision of the same.(ii)Such rate may be varied from time to time within such maximum as may be determined by the State Government :Provided that if the State Government is satisfied that due to any unforeseen circumstances or natural causes any area or part thereof falling under a Scheme ceases to receive any benefit in full or part from such Scheme, the State Government may, by notification in the official Gazette abate or reduce the annual water rate or betterment cess or both for such of the area as may be determined.
