Section 5 in The Punjab Land Revenue (Special Assessments) Rules, 1958
5. Categories of sites to be grouped into classes.
(1)All sites under each category in a block or assessment circle may be classified as follows :-Class I. - Sites situated in exceptionally good localities and fetching exceptionally high rent.Class II. - Sites situated in good localities and fetching good rent.Class III. - Sites situated in good localities and fetching medium rent.Class IV. - Sites in bad localities and fetching low rent.Class V. - Sites situated in exceptionally backward localities and fetching exceptionally low rent.(2)Sites of various categories, wholly under the possession of the owners or of which the alleged rent is found to be collusive or otherwise not reliable, shall be classified under sub-rule (1) according to the localities and their own importance.(3)The Tahsildar or Naib-Tahsildar, incharge of the block or assessment circle, as the case may be, will be responsible for the preliminary classification of sites. The Revenue Officer-in-charge of assessment will finalise this classification and, in doing so, will personally verify at least five per cent sites of each Class.
