Section 5A(2) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(2)The Collector shall determine the land to be allowed for increase in the area under special cultivation of tea under proviso to sub-section (2) of Section 4 of the Act on the following basis :(a)where in a tea estate, total planted area is less than 120 hectares, the allowable land shall be 50 per cent of the planted area :Provided that the area thus allowed together with the planted and specified ancillary purposes shall not be less than 10 hectares ;(b)where in a tea estate, the total planted area is above 120 hectares and less than 400 hectares-40 per cent of the planted area ;(c)where in a tea estate, the total planted area is move 400 hectares but less than 800 hectares-20 per cent of the planted area :(d)where in a tea estate, the total planted area is above 800 hectares-15 per cent of the planted area ;Provided that the land allowed under this sub-rule in respect of a tea estate shall be allowed to be held in that tea estate only :Provided further that where additional land is allowed under sub-rule (2) the person shall give an undertaking in writing that the will not divert such land for any other purposes and that it will be used only for increase in area under special cultivation of tea.)
