53B. Prescription of standards of cultivation and management:.
(1)With a view to bring the agricultural economy to a higher level of efficiency, the Government may, by rules, regulate standards of efficient cultivation and management.(2)Such rules may provide for the issue of directions as regards the methods of agriculture to be adopted, the use of improved seeds, sale of surplus food grains, and for ensuring proper wages and terms of employment of agricultural workers, maintenance of regular and accurate accounts in respect of cultivation, and such other directions as may be necessary or desirable for the efficient utilisation of lands.(3)Such rules shall apply to agriculturists who cultivate personally land equal to three times the family holding or more.(4)The Government may lower the extent of the holding to which such rules shall apply.
