22. Enhancement of cash rents of occupancy tenants.
(1)Where a tenant having a right of occupancy pays his rent entirely by a cash-rate on a recognised measure of area or by a cash-rent in gross on his tenancy, the rent may be enhanced on the ground that after deduction therefrom of the land revenue of, and the rates and cesses chargeable on, the tenancy, it is(a)If the tenant belongs to the class specified in clause (a) of Sub-section (1) of Section 5, less than two annas per rupee of the amount of the land revenue;(b)If he belongs to any of the classes specified in clause (b), (c) and (d) of that sub-section, less than six annas per rupee of the amount of the land revenue;(c)If he belongs to the class specified in Section 6, or if his right of occupancy is established under Section 8 and his rent is not regulated by contract, less than twelve annas per rupee of the amount of the land revenue.(2)In a case to which Sub-section (1) applies, the rent may be enhanced to an amount not exceeding two, six or twelve annas per rupee of the amount of the land revenue as case may be, in addition to the amount of the land revenue of the tenancy and the rates and cesses chargeable thereon.(3)[Sub-clause (3) (added by Punjab Act XI of 1925) was omitted by the Indian (Adaptation of Existing Indian Laws), Order, 1947, Section 4(i).]
