25B. [ Procedure for ascertaining gross assets. [Substituted by GSR 62 dated 19.9.1981.]
- The gross assets (other than mines and minerals comprised therein) of a trust shall be calculated in the following manner namely :-(1)Where the trust supplied all the particulars relating to their intermediary interests, and the Jamabandi (that is collectable Jama for rent and cess including income from sairats) filed by them has been found to be substantially correct after field check, the approximate gross assets shall be calculated on 100 per cent of such Jama.(2)Where the trust has not furnished plot numbers and their areas, but has supplied the other particulars mentioned in sub-rule (1) and the Jamabandi filed by them is found to be substantially correct after check, the approximate gross assets shall be calculated on 100 per cent of such jama.(3)Where it is not possible to verify expeditiously the jamabandi filed by a trust but on a preliminary scrutiny it is prima facie acceptable the approximate gross assets shall be calculated on 10 percent of such jama:Provided that the details of the jambandi shall be verified as soon thereafter as possible.(4)Where the Jamabandi filed by the trust has not been verified in all or where no Jamabandi has been filed at all, but it has been possible to make collections for one full year in respect of the interests of the trust, the approximate gross assets shall be calculated on 100 percent of the actual collection for that year.(5)Where it has not been possible for the Collector to determine the annual rents for Gairmazarua Khas, Gairmazarua Malik or Parti lands or for building used primarily as cutcheries or the fair and equitable rents for the lands saved to them under Sections 5, 6, or 7 the Collector may calculate the approximate gross assets without taking these items into account for the time being subject to adjustment being made later on.(6)The income of the trust from forests may for the purpose of calculating the gross assets, be calculated at the flat rate of 20 paise per acre of the area under forests:Provided that if the area under forests is not readily available from the Chief Conservator of Forests, the approximate gross assets may be calculated without taking into the account for the time being the said income, subject to adjustment being made later on.]
