Section 25 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
25.
The average Sayar income from ground rent for house sites, waste lands, huts, bazars, quarries, grazing fees, fisheries, birs, mines and irrigation fees from private tanks shall be calculated on the basis of the Record of Rights or annual register (if such records are regularly maintained in the estate) for the 12 years immediately preceding the year in which the date of vesting falls. If no annual records are maintained by Patwaris in any estate, the said average Sayar income may be calculated on the basis of any registers or records regularly maintained by the Intermediary for the said period of 12 years immediately preceding the year in which the date of vesting falls. In case no entries have been made in the annual registers and no regular records are maintained by the Intermediary, the Compensation Officer shall determine the average annual Sayar income after making such enquiries as he may deem fit.
