- [Section 25] - Application for remission under Sub-sections (1) and (2) of Section 25 shall be made to the Collector not less than 21 days before the crop is harvested. The application shall state inter alia-(a)the name of the main canal, distributary and the minor from which there is failure, stoppage or interruption of water supply;(b)point of failure, stoppage or interruption;(c)the details of the lands affected;(d)date of occurrence;(e)cause;(f)extent of failure of crop estimated; and(g)extent of remission claimed.
