Section 3(2) in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
(2)Nothing in sub-section (1) shall prevent the Government from levying and collection at any time after the expiration of the 1[period of ten years] mentioned in that sub-section, the drainage cess or any arrears pertaining thereto, which is leviable or collectable during the said 1[period of ten years].
