Section 3 in Andhra Pradesh Land Licensed Cultivators Act, 2011
3. Issue of Loan Eligibility Card:
(1)On and from the date of commencement of the Act, every licensed cultivator, who requires a Loan and Other Benefits Eligibility Card, shall be entitled to enter his name in the register of loan and other benefits in respect of concerned land, maintained for such period and in such manner as may be prescribed.(2)On such entry in the records, every licensed cultivator shall be entitled for a Loan and Other Benefits Eligibility Card, to be issued by the Revenue Officer.(3)The Eligibility Card issued to a cultivator, shall create only a right on the crop raised therein and no rights whatsoever shall accrue on the land.(4)The licensed cultivator may be entitled to secure crop loan from any Public Financial Institution, crop insurance, input subsidy in his name and other claims of damage to the crop raised over the said land on the production of the Eligibility Card, subject to the norms governing these benefits, but it does not create or confer any right of possession, tenancy or interest of whatsoever nature over the land under the licensed cultivation.(5)The licensed cultivators whose names are entered in the said record, specified in this section are entitled to possess an Eligibility Card ordinarily for the concerned year only but it may be for a further period depending on the duration of the crop raised together with the explicit or implicit permission of the owner of the land, enabling them to get benefits specified in the said card.(6)The Public Financial Institutions may sanction crop loan only on production of Eligibility Card without insisting the production of any revenue record.(7)The farmers, who had occupancy right in land either under the Tenancy Laws or under the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971, or other revenue laws and got their names recorded in concerned registers are excluded from the benefit under this Act.(8)The Eligibility Card, issued shall ordinarily be valid for one agricultural year but it may be issued for longer period or renewed where long duration crops are taken up.(9)The Revenue Officer shall finish the list of card holders prepared in sub-section (2) to the Public Financial Institutions in advance for sanctioning Crop Loan.(10)The Owner or Pattadar of land inspite of the land given on licensed cultivation is entitled to get loans, other than the crop loan, from Public Financial Institutions on security of said land.
