Section 30 in The Pepsu Tenancy and Agricultural Lands Rules, 1958

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State of Punjab - Section

Section 30 in The Pepsu Tenancy and Agricultural Lands Rules, 1958

30. [ Exemption of orchards where they constitute reasonably compact areas, specialized farms engaged in cattle breeding, dairying or wool raising and sugarcane farms operated by sugar factories.] [Rule 30 substituted by GSR 85, dated 17th March, 1964, with effect from 30th October, 1956.]

- In advising the State Government with regard to exemption of orchards constituting reasonably compact areas or specialized farms engaged in cattle breeding, dairying or wool raising, or sugarcane farms operated by sugar factories from the ceiling in accordance with the provisions of section 32-K of the Act, Commission shall take into account the following factors :-

(1)In the case of orchards constituting reasonably compact areas, -

(i)It is in existence on the date of the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956 and is recorded as orchard in the Khasra Girdawari of kharif harvest 1956; or if alleged to have been planted under clause (vi) of sub-section (1) of section 32-K of the Act, is recorded as orchard in the Khasra Girdawari of kharif harvest of 1958;

(ii)it is primarily used for fruit gardening; and

(iii)plantation in it is regular and according to recognised principles of horticulture.

(2)In the case of specialized Farm engaged in cattle breeding and dairying, -

(i)

(a)the number of adult animals of standard breed including one bull of the same breed shall not be less than twenty-one and whole area shall not be more than twenty-one standard acres;

(b)an additional area of the one standard acre per additional animal shall form part of the farm if the number of adult animals of standard breed exceeds the number of animals prescribed in sub-clause (a);

Explanation. - The adult animals of standard breed be -

(i)for breeding purposes -

(a)Cows of -

(i)Hariana breed, for plains except Kapurthala District;

(ii)Sahiwal breed for Kapurthala District;

(iii)Jersey crosses and Red Sindhi breed, for hilly areas.

(b)Buffaloes of -

(i)Nili for the area lying to the north of Sirhind canal, and its Abohar Branch, Faridkot Tahsil and the hill areas.

(ii)Murrah for the rest of the areas.

(ii)for dairying purposes -

(a)Cows of -

(i)Sahiwal for plains.

(ii)Jersey crosses and Red Sindhi for hilly areas.

(b)Buffaloes of Murrah and Nili breeds, for all the areas.

(3)In the case of Specialized Farm engaged in wool raising -

(i)

(a)the farm shall comprise not less than 100 sheep of standard breed and whose area shall not be more than twenty standard acres; and

(b)an additional area of one standard acre for every additional unit of 5 sheep of standard breed shall form part of the farm if the number sheep of standard breed exceeds the number of sheep prescribed in sub-clause (a).

Explanation. - The sheep of standard breed shall be

(i) Magra	For Plains.
(ii) Chokla
(iii) Nali (small and large)
(iv) Lohi
(v) Hissar Dale	For hilly areas.
(vi) Gaddi
(vii) Exotic crosses

Notes.- 'Hilly areas' shall comprise Kandaghat Sub-Division, Nalagarh Division and Panjaur Kanungoi.'Plains' shall comprise remaining parts of Patiala District, Kapurthala, Bhatinda and Mahendragarh Districts.

(4)In the case of Sugarcane Farms operated by Sugar factories -A Sugarcane Farm operated by a Sugar Factory eligible for exemption from ceiling is a farm operated by a sugar factory in which twenty or more workers are working, or were working, on any day during the preceding twelve months and in which any manufacturing process connected with the production of sugar is being carried on or is ordinarily carried on with the help of power :Provided that the Commission may also take in account the following factors :-

(1)In the case of a specialised farm, engaged in cattle breeding and dairying -

(i)milk records of individual animals are maintained;

(ii)history sheets of the animals and their progeny are maintained;

(iii)culling of undesirable progeny is carried out;

(iv)the bull is replaced after every 3 years to avoid ill-breeding;

(v)The animals are tested against Tuberculosis and Brucellosis periodically;

(vi)cleanliness and principles of milk by hygiene are adhered to;

(vii)animals are branded or tattooed for purposes of identification;

(viii)one-third area of the farm is used for growing green leguminous fodder crops and no cash crops are sown thereon;

(ix)in case of a unit exceeding 100 animals, the landowner has employed full-time qualified Dairy or Veterinary personnel; and

(x)free inspection of the farm by the Officers of the Animal Husbandry Department once a year is allowed.

(2)in the case of a specialised farm engaged in wool raising -

(i)the wool record of individual animal is maintained;

(ii)culling of undesirable progeny is carried out;

(iii)flock is tested for Brucellosis periodically;

(iv)the ram is replaced after every two years;

(v)in case of unit exceeding 500 animals, the management has engaged full-time qualified Veterinary personnel;

(vi)animals are branded or tattooed for purposes of identification;

(vii)one-third area of the farm is under leguminous fodder crop and the remaining two-third area is reserved for grazing purposes; and

(viii)free inspection of the farm by the officers of the Animal Husbandry Department once a year is allowed.

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State of Punjab - Section

Section 30 in The Pepsu Tenancy and Agricultural Lands Rules, 1958

30. [ Exemption of orchards where they constitute reasonably compact areas, specialized farms engaged in cattle breeding, dairying or wool raising and sugarcane farms operated by sugar factories.] [Rule 30 substituted by GSR 85, dated 17th March, 1964, with effect from 30th October, 1956.]