Section 31 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
31. [ Exemption of efficiently managed farms. [Substituted by GSR 76, dated 28th March, 1963, with effect from 30th October, 1956.]
(1)Any person claiming exemption from the ceiling under clause (iv) of sub-section (1) of section 32-K of the Act, shall also furnish information in Form XI to the Collector along with Form VII-A or Form VII-B, as the case may be, and, where Form VII-A or VII-B, as the case may be, has already been furnished to the Collector under rule 17-A of the Pepsu Tenancy and Agricultural Lands Rules, 1953, Form XI shall alone be furnished within one month of the publication of these rules or within such further period as Government may notify.(2)The features and the maximum marks to be awarded for each feature referred to in clauses (a) and (b) of sub-section (4) of section 32-K of the Act shall be given in Schedule B.(3)The crops and the standards of yield are standard acre of each such crop for the purposes of clauses (c), (d) and (e) of sub-section (4) of section 32-K of the Act shall be as given in Schedule C.(4)The information referred to in sub-section (5) of section 32-K of the Act shall be furnished by the landowner to the Collector in Form XII personally or through his recognised agent or by registered post (acknowledgment due). Information in the aforesaid Form shall be furnished, -(i)in the case of Rabi harvest, before the 31st July; and(ii)in the case of Kharif harvest, before the 31st January :Provided that information in respect of harvests prior to and including Kharif, 1962, shall be furnished before the 31st July, 1963.]
