Section 16A(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(2)The application shall contain the following particulars, that is to say, -(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 the each of such three preceding years;(iii)the total quantity of fodder required by the animals on the farm;(iv)whether the lands comprised in the farm or any portion thereof is used for a purpose other than that of dairy farming; and(v)how the produce from the farm is utilised.
