Section 37 in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
37. Prescription of standards of cultivation and management.
(1)With a view to bring agricultural economy to a higher level efficiency the Government may, by rules, regulate standards of efficient cultivation and management.(2)Such rules may provide for the issue of directions as regard the methods of agriculture to be adopted, for the use of improved seeds, for the proper maintenance of embankments and bunds, for the sale of surplus food grains and for ensuring proper wages and terms of employment to agricultural workers, for the maintenance of regular and accurate accounts in respect of cultivation, and for the issue of such other direction as may be necessary or desirable for the efficient utilisation of lands.(3)Subject to the rules made under sub-section (1), the Government may by order published in the Official Gazette prescribe and programme referred to above he shall -(4)If any tenant makes any default in observing the standards of programme referred to above he shall -(i)for the first season in which the default occurs, be issued a warning;(ii)for the next season in which a default occurs, be liable to pay additional rent to the landlord of ten per cent over and above the rent payable by him, if the default is not due to any act of omission on the part of the landlord; and(iii)for the succeeding season in which the default occurs again be liable to be evicted from the land under an order of the Mamlatdar.(5)If any landlord makes any default in observing the standards of programmes referred to above, he shall be liable to forego in favour of the tenant ten per cent of the rent due to him if such default occurred more than once in a year.(6)The penalties provided in sub-sections (4) and (5) shall be in addition to the penalties if any, provided by or under this Act or any other law for the time being in force.
