Section 28 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
28. Determination of fair rent and classification of soils.
(1)Fair rents shall be determined by the Commission for each assessment circle as recognised at the last Settlement.(2)In determining fair rents the Commission shall, -(1)follow the principles laid down in rules 1 to 12 of the Land Revenue Assessment Rules, 1929, which shall be applicable mutatis mutandis and subject to the amendment that the average yield per acre of any crop given in the last Settlement Report shall be adapted; and(2)take into account such other factors not being inconsistent with the provision of the Act and these rules, at it may consider necessary.(3)The Commission shall, as far as possible, adhere to the classification of soils as adopted at the last Settlement and where it feels that owing to any circumstances which may have developed since the last Settlement, reclassification of soils in any area has become necessary, it shall, while reclassifying soils, keep in view the principle that classification should be as simple as possible and be based on broad differences of a fairly permanent character which effect in a marked degree the economic rental of the land.
