Section 31A in The Pepsu Tenancy and Agricultural Lands Rules, 1958
31A. [ Awarding of marks to farms growing non- prescribed crops. [Rule 31A inserted by GSR No. 76, dated 28th March, 1963, with effect from 30th October, 1956.]
- Were the Pepsu Land Commission finds that it is not possible to award to farm marks relating to the feature of yield of crops because crops which have not been prescribed are sown in the farm, the Commission may award to such farm marks relating to the feature of yield in the same manner as if crops so sown are prescribed crops.Provided that the standard yields of the crops so sown shall be taken to be fifty percentum in excess of the average yield of such crops in the locality in which the farm is situated.]
