(2)No holder of any land who cultivates any land with any food crop for a continuous period of three years at any time after the commencement of this Order shall, after the said period of three years, convert or attempt to convert or utilise or attempt to utilise such land for the cultivation of any other food crop or for any other purpose except under and in accordance with the terms of a written permission given by the Collector:[Provided that except in the case of lands under cardamom cultivation, no permission under sub-clause (1) or sub-clause (2), shall be necessary where the cultivation for which the land is converted or attempted to be converted or attempted to be converted or utilised or attempted to be utilised is paddy cultivation or fish culture:Provided further that the lands under cultivation of paddy should not be converted or attempted to be converted or utilised or attempted to be utilised for fish culture permanently, but only seasonally] [[Substituted by S. R. 0. No 240/86. published in K. G. Ext No 146 dt. 12/02/1986 Prior to substitution it reed as underProvided that (except in the case of lands under cardamom cultivation] no permission under sub-clause (1) or sub-clause (2) shall be necessary were the cultivation for which the land is converted or attempted to be converted or utilised or attempted to be utilised is paddy cultivation.]],
