Section 28 in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
28. Computation of ryotwari demand and deductions there from.
(1)The gross annual ryotwari demand in respect of the lands referred to in Section 27, clauses (i) and (ii), shall be the total of the ryotwari assessments imposed, in pursuance of a settlement effected under Section 22, on the lands occupied by any person other than the landholder on the notified date.Explanation I. - For the purpose of this sub-section, the expression ryotwari assessment' in respect of any land, classified as dry in the landholders account and irrigated solely or partly from an irrigation work constructed, maintained or controlled by or on behalf of the Government, shall be deemed to be the appropriate dry assessment on the land, together with the net amount, if any, which the landholder is entitled to retain as his share of the charge for water, paid or payable to him by the ryots for the Fasli year 1357.Explanation II. - In the case of wet lands referred to in Section 23, clause (c), the ryotwari assessment shall be the assessment which would have been imposed on the land, if it had been settled before the execution of the irrigation scheme, and shall not include the additional wet assessment or any part thereof levied thereunder.(1-A) Explanations I and II to sub-section (1) shall be deemed to have come into force on the 19th April, 1949.(2)The deductions referred to in Section 27, clauses (1) and (ii), shall be -(a)five per cent of the gross annual ryotwari demand as computed above in respect of the lands referred to in the said clause (i) or (ii), as the case may be, on account of establishment charges, deficiencies in collection and the like; and(b)three and one-third per cent of such gross demand on account of the maintenance of irrigation works serving the estate:Provided that no deduction shall be made on account of the maintenance of irrigation works, if there is no such work serving the estate or if the landholder is under no legal obligation to maintain any such work serving the estate:Provided further that where the obligation of the landholder to maintain every one of the irrigation works serving the estate is shared by him either with the Government or with the landholder of some other estate, the percentage of deduction on account of the maintenance of irrigation works shall be reduced by such extent as the Government may deem reasonable.
