Section 16A in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
16A. [ Manner of approval of dairy farms under section 47(1)(ff). [Inserted by G. N. of 11.6.1965.]
(1)The person in charge of a dairy farm seeking approval of the State Government under clause (ff) of sub-section (1) of section 47 in respect of lands held by the farm on the 27th day of November, 1964, shall apply to the State Government through the Collector within whose jurisdiction all or major portion of such lands are situated. The application shall be accompanied by -(i)a list of lands which were held by the farm on the 27th day of November, 1964;(ii)a list of lands which are held by the farm at the time of submission of the application;(iii)a certified copy of extract of the Record of Rights relating to each land referred to in the above list.(2)The application shall contain the following particulars, that is to say, -(i)the number of animals maintained on the farm during the three years immediately preceding the year of application;(ii)the area of land under fodder crops and the total quantity of fodder produced therein during the each of such three preceding years;(iii)the total quantity of fodder required by the animals on the farm;(iv)whether the lands comprised in the farm or any portion thereof is used for a purpose other than that of dairy farming; and(v)how the produce from the farm is utilised.(3)Where any dairy farm is approved by the State Government the fact about such approval shall be notified in the Official Gazette.]
