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State of Tamilnadu- Act

Rules Under Tamil, Nadu Irrigation Cess Act 1865

TAMILNADU
India

Rules Under Tamil, Nadu Irrigation Cess Act 1865

Rule RULES-UNDER-TAMIL-NADU-IRRIGATION-CESS-ACT-1865 of 1865

  • Published on 23 June 1954
  • Commenced on 23 June 1954
  • [This is the version of this document from 23 June 1954.]
  • [Note: The original publication document is not available and this content could not be verified.]
Rules Under Tamil, Nadu Irrigation Cess Act 1865Published vide Notification No. G. O. Ms. No. 1616, Revenue, dated 23rd June 1954G. O. Ms. No. 1616, Revenue, dated 23rd June 1954. - In exercise of the powers conferred by section 1 of the Tamil Nadu Irrigation Cess Act, 1865 (Tamil Nadu Act VII of 1865), the Governor of Tamil Nadu hereby makes the following rule, the same having been previously published as required by section 3 of the Tamil Nadu Irrigation Cess (Amendment) Act, 1900 (Tamil Nadu Act V of 1900):-

1.

Every owner or occupier of any land in an estate notified under section 1(4) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948) shall, with effect on and from the notified date and until a ryotwari settlement effected in pursuance of section 22 of the said Act has been brought into force in the estate, be liable to pay water cess to the Government for the irrigation of that land with the aid of water in a irrigation source constructed or maintained at the cost of the Government at the same rate or rates at which water-cess was payable by him to the Government for such irrigation immediately before the notified date:Provided that in respect of irrigation of lands in the Tanjore and Tiruchirapalli districts which are governed by the Tanjore District Cauvery Water Cess Rules and the Tiruchirappalli District Cauvery Water Cess Rules, respectively, the water-cess shall be charged at the rates specified in those rules, for the time being in force.