Section 15(ii) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
(ii)In determining the average market price referred' to in sub-rule (i), the Collector may take into consideration the Government records containing the season and crop and price reports and may consult the [Director of Statistics] [Now renamed as Director of Economics and Statistics.], if he considers necessary, and of the straw or stalk of these crops.
