19. Delimitation of areas for crops other than the staple cereal crops.
- [Section 20] - (1) The areas for crops other than the staple cereal crops shall be delimited by the Irrigation Officer into Blocks. Each such Block shall have a period of rotation of 3 years according to the crop pattern to be determined for the Blocks by the persons having lands in the Blocks by mutual agreements.(2)In case of disagreement the Irrigation Officer shall prepare a draft crop pattern for each Block under his charge. It shall be published in a conspicuous place of the village in which the Block is situated in presence of two witnesses of the locality inviting objections and suggestions to be filed before the Irrigation Officer within fifteen days from the date of publication. The Irrigation Officer after the last date fixed for filing objections and suggestions, shall proceed to hear the objection and suggestions received by him after giving due notice to the parties concerned. As soon as the Irrigation Officer completes the hearing he shall finalise the crop pattern for each Block and cause the same to be published in a conspicuous place of the village in presence of two witnesses of the locality.(3)Any person aggrieved with the order of the Irrigation Officer may file an appeal before the Collector within thirty days from the date of publication of the crop pattern. The decision of the Collector shall be final.(4)The crop pattern fixed for a Block may be revised at the close of every third year. In revising the crop pattern the same procedure as prescribed in the preceding sub-rules shall be followed.
