Section 64 in The Ajmer Tenancy and Land Records Act, 1950
64. Scale of rent for different classes of tenants.-
Subject to the provisions of section 66, a tenant shall be liable to pay rent in accordance with the following scale:--(a)a hereditary or a non-occupancy one-fifty of the produce of his holding ;tenant, other than a sub-tenant(b)an occupancy tenant ..one-sixty of the produce of his holding ;(c)an exproprietary tenant ..one-eighty of the produce of his holding :Provided that if any area bighori at customary rate is payable for any crop, a tenant may elect to pay such rate for such crop :Provided further that if, a tenant grows cotton, or a crop in which cotton predominates, on more than one fourth of the irrigable area of his holding, the rent of such excess area shall be payable at double the bighori at customary rates.Explanation.-- In this section the expression "produce of his holding" shall not include the straw chaff (bhusa) of the rabi or the dry stalks of kharif crop.
