Section 31(4) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(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.]
