Section 79(b) in Rajasthan Land Revenue (Land Records) Rules, 1957
(b)The average yield should be that adopted by the Settlement Officer at the previous settlement for the assessment circle in which the village is included, unless some other yield has been specially prescribed in the Dastoorulamal or else where. In the absence of any such average yield being available, the revenue officials should judge for themselves, what yield should be regarded as average and in doing so they may take into consideration the results of crop cutting experiments of several years. These should generally be approved by Collectors on the recommendations of the Tehsildar and Sub-Divisional Officers. Where two more distinct crops are grown separately in different portions of one Khasra number, Kharaba should be entered separately for each such distinct crop.
