Section 12 in Rules For Remission Suspension of Land Revenue in Andhra Area
12. Wet lands under precarious sources.
- In the case of wet lands under precarious sources of irrigation in the districts of Kurnool, Cuddapah, Anantapur and in the Madanapalli and Vayalpad Taluks of the Chittoor District, all inquiry into the supply received in the sources in question will be dispensed with and the ryots allowed free option in all years of growing wet or dry crops, or none at all. Charge shall be made according to the crops actually raised, the appropriate wet or dry assessment for wet or unirrigated dry crops and for irrigated dry crops the appropriate dry assessment and water cess. The unit for such charge shall be the entire survey field or a recognised subdivision thereof except in the case of water cess which will be charged only on the actual area irrigated. The Revenue Divisional Officer (subject to the appeal to the Collector) may withdraw the concession of remission under this rule temporarily from any particular source, when he is satisfied that a considerable portion of the wet ayacut has been intentionally allowed to lie waste in order that sugarcane, betel or other highly remunerative crops may be grown on the remainder. For purpose of these concessions, all sources of irrigation affording a supply for three months and above but less than five months and all minor sources affording supply for less than three months, except river and spring channels, tanks which are river fed or connected with irrigation projects, and tanks having capacity of five months, shall be deemed to be precarious sources of irrigation.
