Section 16 in The Goa, Daman & Diu Land Revenue Inspectors (Duties and Functions) Rules, 1969
16. Registration of double crops and crop mixtures.
- The Revenue Inspector shall give careful attention to the correct registration of double crops and crop mixtures. Where two crops, one after the other, are sown and reaped in the same area in the same year, each shall be credited with such full area. Where on account of the failure of the crop sown first, a second crop is sown, such second crop only shall be registered. In crop mixtures of all kinds, the area should be apportioned between each ingredient with as great and accuracy as possible.
