Section 3 in Tamil Nadu Village Panchayats (Restrictions and Control Over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999
3. Levy of annual fee.
(1)The village panchayat may levy an annual fee from all the registered holders of lands served by any irrigation work at such rate per acre as the Collector of the revenue district may, from time to time, determine having regard to the nature of kudimaramat work executed or proposed to be executed by the panchayat.(2)The fee shall be levied at one half rate per acre in the case of wet and dry lands irrigated from the irrigation work concerned by direct flow, and at one-half of such rate in the case of wet and dry lands irrigated from such work by bailing.Explanation. - The fee shall be in addition to the wet or dry assessment and the water rate, if any, chargeable on the land.
