Section 5 in Andhra Pradesh Crop Cultivator Rights Rules, 2019
5. Benefits extended to the Cultivator.
(1)The Cultivator shall be entitled to obtain crop loan on the land under agreement from the State or Central Government or Agricultural Co-operative society or Scheduled Bank or any other Financial Institution owned controlled or managed by the State or Central Government.(2)The Cultivator shall also be entitled to obtain Crop Insurance, Input Subsidy, Crop damages or any other benefits or facilities provided to the farmers by the Government.(3)SC., ST., BC and Minority Cultivators will also be entitled to "Rythu Bharosa" Scheme in addition to Land Owners as per guidelines of the scheme.
