Section 9(1) in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
(1)The Government shall levy fees on every land served by any drain or other drainage work improved or started and completed in pursuance of adrainage schemes undertaken under this Act, for the purpose of the maintenance of such drain or other drainage works, at the rate of three rupeesper 0.404686 hectare (per acre) per annum.Explanation:- For the purpose of this sub-section all lands under a drain or other drainage work shall, unless the contrary is proved, be presumedto have been served by the said drain or other drainage work.
