Section 16 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
16. Manner of approval of regimental farms and stud farms under section 47(1).
- The person incharge of a regimental farm or a stud farm seeking approval of the State Government under clause (e) or (f) of sub-section (1) of section 47 in respect of lands held by the farm shall apply to the State Government through the Collector within whose jurisdiction all or major portion of the lands in the farm are situate. The application shall be accompanied by -(i)a list of lands in the farm,(ii)a certified copy of extract of Record of Rights relating to each lands.(2)The application shall contain the following particulars, that is to say, -(a)in case of an application for approval of a stud farm -(i)the number of animals maintained on the farm during the three years immediately preceding the year of application;(ii)the area of land under fodder crops and the total quantity of fodder produced therein during each of such three preceding years;(iii)the total quantity of fodder required by the animals on the farm;(iv)whether the land in the farm or any portion thereof is used for a purpose other than that a stud farm;(b)in case of an application for approval of a regimental farm :-(i)the name of the owner of the lands in the farm;(ii)the name of the person managing the farm; and(iii)how the produce from the farm is utilised.(3)The approval of the State Government shall be notified in the Official Gazette.
