Section 40A in Rules Under the Land and Revenue Regulation
40A. Premium on land taken up for ordinary cultivation found to be cultivated with tea.
- The settlement-holder of any land taken up for ordinary cultivation after the date of publication of Notification No. 3052-R., dated the 24th September 1931, in the Assam Gazette, and found to be under special cultivation, shall be liable to pay premium at the rate fixed by the State Government for that locality. [Premium shall be payable immediately and without reference to the period of settlement mentioned in the rule 45] [Substituted vide Notification No. R. 555/64/92, dated 18 May 1967].
