Section 55(2) in U.P. Consolidation of Holdings Rules, 1954
(2)In case the right to tend and gather the crops standing on such chaks or land or parts thereof remains with the person from whom possession is transferred, the Assistant Consolidation Officer shall in consultation with the Consolidation Committee determine in C.H. Form 32 the amount of compensation, which, may not exceed three times the rental value of the cropped area, for the use of the land to be payable by the person to whom possession over the land is transferred. The date by which the standing crops must be harvested and removed from the plot, and the date by which compensation determined must be paid, shall also be fixed by the Assistant Consolidation Officer. Extracts in C.H. Form 32 shall be served on the tenure-holders concerned.Explanation. - No compensation shall be determined and paid where no sowing season intervenes between the date of delivery of possession and the date fixed for harvesting the standing crops.
