2nd. On verifying that the cause of shortage of waters was not casual, but due to action of a person other than the applicant, he may use against the former all the remedies available within the power of the comunidade.
Article 366.For the purposes of the grant of the quita of rent of the fields in which there may have been total damage of the crop, the verification of the alleged fact shall be done by the managing committee, with the assistance of the agricultural technician, having the interested lessee to deposit previously the probable amount of travel expenses of the said technician, in the respective administration, observing in the subsequent terms the provisions of the article 364, wherever applicable.Article 367.The request for the grant of the rebate (quita) shall be presented till February 15 in relation to [vaingana/Rabby] [For definition of Vaigana refer to foot note of 364.], till August 15, in relation to kharif crop, till September 15 in case of drought and within five days from the occurrence in case of fire and extraordinary invasion of insects.The commission for the verification of grounds of the request shall be done before the harvest.
