Section 5 in The Orissa Betterment Charges Rules, 1958
5. Lands under irrigable command how to be classified under Section 3 (1).
- For purposes of dividing the lands under irrigable command of the irrigation scheme of the Hirakud Dam Project into suitable classes is required by Sub-section (1) of Section 3, the following factors shall be taken into account :(a)location of the lands in the top, middle or tail and reaches;(b)period for which supply is available;(c)submersion or drainage difficulties, if any; and(d)the class to which the lands belong according to the principles of classification adopted for the area for the purpose of rent settlement. All the lands of the same class in a block will be liable to pay the same betterment charges per acre under Subsection (4) of Section 3.
