Section 3(11) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(11)Notwithstanding anything contained in sub-sections (4) and (10), the landowner may, with the consent of the tenant in the case of any wet land or garden land, attend to the manuring of the land by chemical manures and oil cakes up to a sum equivalent to ten per cent of the normal gross produce and recover the same from the cultivating tenant. The amount payable by the cultivating tenant under this sub-section shall be in addition to the fair rent payable under this Act.
