Section 14(3) in Rules For Remission Suspension of Land Revenue in Andhra Area
(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.
