Section 14(5) in Kerala Land Reforms (Tenancy) Rules, 1970
(5)If on the date specified in the warrant for putting the applicant in possession of the land, crops not ripe for immediate harvest are found on the property the execution shall be postponed and a report of such fact shall be made to the Land Tribunal and on receipt of such report the Land Tribunal shall postpone execution till such time as the crops are harvested,
