Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mettur Canal Irrigation Cess Act, 1953 17 of 1953 [23 September 1953] CONTENTS 1. Short title, extent and commencement 2. Application of the Bhavani Reservoir Irrigation Cess Act, 1933, to the lands irrigated from the Mettur Canla Mettur Canal Irrigation Cess Act, 1953 17 of 1953 [23 September 1953] PREAMBLE An act to provide for the extension of the provisions of the Bhavani Reservoir Irrigation Cess Act, 1933, to lands which may be irrigated from the Mettur Canal. Whereas the State Government are excavating a canal from the Mettur Reservoir for the irrigation of certain lands in the districts of Coimbatore and Salem; And whereas the conditions of such irrigation are similar to those of lands from the Bhavani Reservoir and it is consequently necessary to extend the provisions of the Bhavani Reservoir Irrigation Cess Act, 1933 (Madras Act XVI of 1933), to irrigation from the said canal; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette Part IV-A, dated the 10th June 1953, page 10. 1. Short title, extent and commencement :- (1) This Act may be called the Mettur Canal Irrigation Cess Act, 1953. (2) It extends to all lands the irrigation of which from the Mettur Canal is allowed by or under the orders of the State Government but does not extend to any land which on the date on which this Act comes into force is entitled to irrigation with water of any source (other than the Mettur Canal) belonging to or constructed by, or on behalf of, the, Government. (3) It shall come into force at once. 2. Application of the Bhavani Reservoir Irrigation Cess Act, 1933, to the lands irrigated from the Mettur Canla :- The provisions of section 2 to 7 of the Bhavani Reservoir Irrigation Cess Act, 1933 (Madras Act XVI of 1933), as in force for the time being shall apply in respect of all lands to which this Act extends, as if-- (1) references to the "reservoir" in the said Act were references to the "Mettur Canal"; (2) in section 5 of the said Act, in the proviso, for the words "Irrigation with water of the Bhavani river or any other source belonging to or constructed by, or on behalf of, the Government", the words and brackets "irrigation with water of any source (other than the Mettur Canal) belonging to or constructed by, or on behalf of, the Government" had been substituted.