Section 3 in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
3. Maximum rent payable by cultivating tenants:.
(1)The maximum rates of rent payable by a cultivating tenant to a landlord, expressed in terms of proportion of gross produce, shall be:(i)[ in the case of every crop grown on any irrigable land, other than the land irrigated by bailing of water-30 per cent of the gross produce.] [Substituted by Act No. 39 of 1974.](ii)in the case of every crop grown on any other land including un-irrigable land-25 per cent of the gross produce.Explanation: The rates mentioned above shall apply to all crops grown on the land, but the cultivating tenant shall be entitled to take the straw in its entirety.(2)The cultivating tenant shall bear all the cultivation expenses inclusive of the cost of seed, ploughing, manuring, harvesting and thrashing, and the landlord shall be liable to pay all dues payable to the Government and local authorities, in respect of the land including the water-rate, if any, charged in respect therefor:Provided that where the irrigation is irregular the cultivating tenant shall be liable to pay the excess water rate charged therefor.
