Section 14(1) in Rules For Remission Suspension of Land Revenue in Andhra Area
(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.
