- In this Chapter-(a)"normal produce" in respect of any wet land, means the produce, which would be raised, if the rainfall and the seasons were of a normal character, that is to say, were neither unduly favourable nor unduly unfavourable, on the class of land to which it belongs and in the same situation and possessing the same advantages, as determined by the Rent Court in accordance with such rules as may be prescribed:Provided that the normal produce of any land irrigated with water from a Government irrigation work for the first time after the commencement of the tenancy in respect of that land, shall be determined as if the land had not been so irrigated.[Explanation. - In ascertaining the normal produce, the yield of the second crop shall be deemed to be half of that of the principal crop which shall be deemed to be the first crop;] [This Explanation was added by section 2 of the Malabar Tenancy (Amendment) Act, 1956 (Tamil Nadu Act XXII of 1956).](b)"gross produce", in respect of any wet land, means the normal produce of that land less the expenses of harvesting;(c)"net produce", in respect of any wet land means the produce remaining after deducting the cultivation expenses from the gross produce.Explanation. - Twenty-five Palghat paras of paddy shall be deemed to be the cultivation expenses per acre per crop:Provided that it shall be open to the Rent Court to fix any other quantity of paddy as cultivation expenses in respect of any land or class of lands.
