(a)"annual value" means, in the case of land held or used in a year-(i)[ for excavating, extracting, removing or utilising any ore or mineral, the amount calculated at such rate not exceeding twenty-five thousand rupees per hectare of land as may be notified by the State Government with reference to different classes of ores or minerals concerned;] [Substituted by Rajasthan Act No. 5 of 1992 (1.4.1992).](ii)for growing, collection or receiving a forest or horticultural produce. 50% of the sale price of such produce of the year where such produce is sold during the year or of the average market price of such produce where such produce is not sold during the year.(iii)for the industrial or commercial purpose, 2% of the prevailing market value of such land on the first day of April where the year being on that day and on the first day of April immediately preceding the year where the year begins on a day other than the first day of April:(iv)for any other purpose, 1% of the prevailing market value of the land on the first day of April where the year begins on that day and on the first day of April immediately preceding the year where the year begins on a day other than the first day of April;
