(1)There shall be levied once on every permanent holder of land whose land is situated within the command area, the betterment contribution at such rate which shall be fixed from time to time by the State Government. The rates of betterment contribution shall be recommended by the Collector to the State Government after consultation with the Presidents of the Concerned water Users Association of the District. The rates of betterment contribution shall be applicable from such date as may be notified by the State Government :Provided that betterment contribution shall not be levied in respect of such part of the command area where irrigation facility is not received.
