Section 14 in Rules For Remission Suspension of Land Revenue in Andhra Area
14. Water cess in respect of fodders crops.
(1)No water cess shall be collected on crops grown for fodder on wet or irrigated dry land either immediately before the transplantation or immediately after the harvest of the principal wet crop, if the fodder crops are cut off or fed off before they ripen seed and are used for the bona fide agricultural requirements of the cultivator himself, the officer competent to charge water cess having been satisfied that the crops are not grown for sale, should have decided that the concession should be granted in each case.(2)the concession is liable to be withdrawn if its exercise proves to be detrimental to the second crop revenue on single crop wet land or if water is irregularly taken for dry land.(3)In the case of irrigation of fodder grown on dry lands or the raising of fodder cholam as a second crop on wet land, the condition that the crops are not grown for sale shall not be applicable if the irrigation is not irregular, and no applications for remission of water cess shall be required if the land is wet or if permission to irrigate any crop in the fasli has been given in the case of dry lands.
