Rent for tennis courts, gardens, cow-sheds, etc. constructed and maintained by the Government shall be-(a)interest at the same rate as is applied for purposes of Fundamental Rule 45-A-III on the capital value of the amenity provided at the cost of the Government;(b)the amount estimated by the Deputy Director of Gardens, Uttar Pradesh, as necessary for the annual upkeep of the tennis court, garden, etc. including all charges such as of malis, coolies, manure, seeds and bullocks for drawing water or other charges for water;(c)the annual cost of repairs to any structural features.Note - (1) The value of the site shall be excluded in calculating the rent of extra amenities under this rule.Note - (2) When the capital cost of any gardens or lawns cannot be ascertained the case should be reported to the Government for orders on merits.Note - (3) In calculating the monthly rent of gardens, the average receipts obtained from the sale of grass and unserviceable garden tools, etc. (but not from sale of dead trees) should be deducted from the annual cost of maintenance of the garden concerned.
