Section 32K(4) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(4)For determining whether a farm should be exempted under clause (iv) of sub-section (1), the Pepsu Land Commission shall award to the farm, in respect of the harvests of Rabi and Kharif for the year 1956, marks in the following manner -(a)the total number of marks shall be one thousand and the various features, including the features relating to yield of crops per standard acre, for which marks are to be awarded and the maximum marks to be awarded for each feature shall be such as may be prescribed;(b)the marks shall be awarded for each feature subject to the maximum marks prescribed for the feature;(c)in awarding marks for the feature relating to yield of crops, the Pepsu Land Commissioner shall apply such standard of yield of crops per standard acre as may be prescribed;(d)the award of marks shall be in relation to the yield of each prescribed crop in a particular harvest;(e)area under crops for which standard yields are not prescribed or areas on which prescribed crops are sown but such areas are less than five per centum of the total area of the farm, shall be ignored for the purposes of awarding marks;(f)for awarding marks to a farm for the feature relating to yield of crops, the average of the marks awarded for the yield of each prescribed crop shall be regarded as the marks awarded to that farm for the feature relating to yield of crops;(g)for awarding marks in respect of each harvest, the evaluation of land under each crop for converting into standard acres shall, notwithstanding anything to the contrary in section 32NN, be made in relation to the class of land in existence at the time of such harvest;(h)in awarding marks, the Pepsu Land Commission shall give due allowance for any loss in the yield of crops due to any natural calamity or circumstances beyond the control of the landowner;(i)where any area of the farm has not been brought under any crop on any ground, other than the normal rotation of crops or circumstances beyond the control of the person concerned, the Pepsu Land Commission may deduct from the total number of marks awarded to the farm such number of marks not exceeding one hundred as it may deem fit;(j)no farm which is awarded less than eighty per centum of the total number of marks prescribed in respect of all features shall be exempted under clause (iv) of sub-section (1).
