Section 7(e) in Land Revenue Assessment Rules, 1929
(e)Concessions with regard to fodder ordinarily take one of the following forms :-(i)a specified area per pair of bullocks or some similar unit of area is devoted by a tenant to the raising of fodder crops of which the land-owner receives no share ;(ii)a tenant is permitted to cut certain crops green for fodder and the landowner receives nothing on account thereof ; or(iii)the landowner takes either no share of fodder or only a share of the grain of certain crops. In any of these cases, or in any other case in which a landowner, permits the use for fodder by his tenants of crops grown on his land, and takes either no share thereof, or a share smaller than that of the grain, a corresponding deduction shall be made from the estimate.
