Section 8 in The Orissa Betterment Charges Rules, 1958
8. Value of annual increase in gross produce-How to be determined.
(a)For the purpose of determining the increase in the annual gross produce of a class of land, the outturn per acre of each of the irrigated crops usually grown in a normal year on the bulk of the land in a block under the irrigable command shall be ascertained by the Collector of Betterment Levy in respect of (i) the normal year immediately preceding the year in which irrigation facilities were provided for the first time; and (ii), the normal year immediately following the year in which irrigation facilities were provided for the first time. The outturn per acre to be taken into account for this purpose in regard to lands of a particular class will be the average of the produce of the bulk of the lands of that class in the block. The value of the outturn thus ascertained shall be calculated at the price in the manner specified in Sub-section (1) of Section 3 after making allowance for cartage and merchants' profits at prevailing rates or by percentage deduction as was allowed at the current settlement, if any, of the tract in question.The Collector shall determine which shall be the normal years and what should be regarded as outturn of the said normal years for the purpose of this rule and his decisions in this regard shall be final.(b)The difference between the value of the gross produce per acre of each class of land before and after provision of irrigation facilities as worked out under the preceding sub-rule shall be adopted as the value of the annual increase in the gross produce.(c)Cost of wet cultivation and dry cultivation-blow to be estimated-(i) The cost of wet cultivation and the cost of dry cultivation of any land shall be fixed after making careful enquiries of the actual expenditure incurred in respect of some typical lands under each class The Collector shall be assisted by the Agricultural expert nominated by the State Government under Sub-section (4) of Section 3 of the Act to work out such cost.(ii)The cost of lift and other arrangements considered necessary to irrigate the lands capable to being irrigated snail be taken into account in working out the cost of wet cultivation.(iii)The difference between the cost of dry cultivation and that of wet cultivation so ascertained shall be deducted from the money value of the annual increase in the gross produce wherever necessary under proviso to Sub-section (2) of Section 3 of the Act.
