5. Fair rent of dry lands converted into wet by tenant's labour.
- Fair rent in the case of dry lands converted into wet by the tenant's labour shall be-(a)one-fifth of the net paddy produce of the land; or(b)the aggregate of (i) twice the assessment which would have been imposed on the land if it had been dry; and (ii) the annual assessment payable in respect of the land after its registration as wet in the registers of the Government, whichever is higher.
