Section 11(3) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(3)The Village Headman or the officer specified by the Special Officer under sub-rule (1) with whom the rent in kind has been deposited shall take all such steps as may be necessary for the safe and proper custody of the produce so deposited and shall keep the Special Officer informed, from time to time, of the condition of the produce. The Special Officer may, at any time, having regard to the condition of the produce and the facilities available for its custody, order that the produce be sold at the market rate prevailing in the locality and the proceeds of such sale shall thereupon be deposited in treasury and the amount so deposited shall thereafter be deemed to be rent deposited.
