(1)Where rent is taken by appraisement or division of the produce or is a fixed quantity of the produce -(a)if either the landlord or the tenant neglects to attend, either personally or by agent, at the proper time for making the appraisement or division, or(b)if there is dispute about the quantity, value or division of the produce.the Collector may, on the application of either party, and on his depositing such sum on account of expenses as the Collector may require, make an order appointing such officer as he thinks fit to appraise or divide the produce.
