Section 25 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
25. Levy and collection of fees.
(1)A Farmers' Organisation may levy a fee ranging from rupees two hundred and fifty to rupees five hundred per hectare per year from every water user for carrying out any specific purpose mentioned in sub-tiileJ2).(2)The purpose of levying a fee shall be -(a)to provide for operation and maintenance of the irrigation systems taken over from Water Resources Organisation;(b)to provide infrastructure facilities;(c)to provide specific services;(d)to meet any urgent needs of the Farmers' Organisation;(e)to build up assets of the Farmers' Organisation; and(f)to improve the system.(3)The Managing Committee shall levy a fee proportionate to the land holding or to the number of members and through a demand notice.(4)All fees collected shall be duly accounted for through proper receipts.(5)A fee collected for a specific purpose shall be used only for that purpose:(a)Where a member has defaulted in payment of such levy levied by a Farmers' Organisation, the Managing Committee shall prepare a list of defaulters along with the amount due.(b)The defaulters list so prepared in clause (a) above shall be furnished to the Tahsildar of the area in whose jurisdiction the area of operation of a Farmers' Organisation lies, for recovery as provided in section 39 of the Act. A copy of the defaulters list shall be furnished to the Collector of the District.
