Section 9(6) in The Punjab Land Reforms Rules, 1973
(6)Where a tubewell, a pumping set, an open well or a bore has been installed on or before the appointed day in the land described in the Jamabandi prepared immediately before that day as Banjar Jadid or Banjar Qadim, the land determined in accordance with the provisions of Schedule 'B' shall be treated as land under assured irrigation and capable of yielding at least two crops in a year or land under assured irrigation for only one crop in a year depending on whether according to the khasra- girdawari record of the year 1970 at least two crops were raised on this land or only one crop was raised.
