Section 32K(5) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(5)Every person, to whom any exemption is granted under clause (iv) of sub- section (1), shall furnish from time to time to such authority and in such form and manner such periodical information relating to the produce of different crops, the programme regarding different agricultural operations such as use of improved seeds and fertilizers, adoption of plant protection measures like spraying and maintenance of standard of yield of crops as may be prescribed.
