Section 28(c) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
(c)in the case of an application for exemption under clause (b) of the said sub-section of the said section, check the particulars given with the relevant record of the Tehsil and ascertain that the sugar-cane farm has been actually used for the growing of sugar-cane for the sugar factory, or whether the sugar-cane has not been grown continuously for five years immediately preceding the appointed date; and enquire about the production of sugar from the Director of Industries and Commerce;
