Section 3 in Andhra Pradesh Crop Cultivator Rights Rules, 2019
3. Crop Cultivator Rights Card (CCRC).
(1)It is an agreement executed between the Land Owner and the Cultivator for a period of eleven months countersigned by the Village Revenue Officer in the Village Secretariat with the conditions specified under Section 3(3) of the Act in the Form-I appended to these rules.(2)Either the Land Owner or the Cultivator who intended to make an agreement for crop cultivation for the agreed land for a particular crop year may get unfilled preprinted Crop Cultivator Rights Card (CCRC) from the respective Village Secretariat at any time during the crop year.(3)The Village Revenue Officer or Village Volunteer concerned shall facilitate bringing together the Land Owner and Cultivator for the signature of CCRC.(4)The filled CCRC with the signatures of the Land Owner and the Cultivator shall be handed over to the Village Secretariat by the concerned Village Revenue Officer or Village Volunteer. The same may also be handed over to Village Secretariat by either Land Owner or the Cultivator.(5)The Village Revenue Officer in the Village Secretariat concerned shall countersign the CCRC after completion of verification with respect to the village revenue records.(6)The Village Secretariat shall hand over the signed CCRC to both Land Owner and Cultivator within 3 days from the date of receipt of filled CCRC.(7)Agreement in the form of CCRC within the family members shall not be allowed.(8)The agreements in the form of CCRC shall be for maximum period of 11 months.(9)The land owner may authorize any person in writing on his behalf to sign the agreement with the cultivator.(10)Land owner can give his consent through Video link to be recorded by the village secretariat as evidence of agreement. In such case signature in CCRC will not be required. The Video footage shall be preserved by the village Secretariat for evidence. Owner can communicate his consent through other means of Electronic Media.(11)The Owner of land if residing far off can also sign CCRC and send the scanned copy to village secretariat through Electronic media in token of his consent / agreement.(12)In case of such alternative modes of consent, the authentication should be done by Village Secretariat and shall be accepted by Bankers and other concerned authorities as enough proof of consent of the land owner.(13)While the CCRC should be available all the year round in the Village Secretariat for land owners and the Cultivators, the Bankers/ Financial Institutions should also follow the loan sanction schedule (timelines) issued by the Government Bankers/ Financial Institutions shall not refuse sanction of Crop Loan beyond prescribed timeline when approached by the Cultivator.
