Section 25(2) in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
(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.
