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State of Punjab - Section

Section 4 in Land Revenue Assessment Rules, 1929

4. Prices to be adopted.

- The prices to be adopted in the estimate shall be the average prices which are likely to be obtained for their crops by agriculturists during the coming settlement, but shall be based on the average of a sufficiently long period in the past, and it shall be assumed that the range of future prices will not be dissimilar. The prices prevailing in years of famine or severe scarcity shall be excluded from the calculation.The prices adopted for each crop shall be based on the prices current in the month in which the agriculturists of the tract ordinarily disposed of their produce. If in any estate or group of estates it is found tht most of the agriculturists take their produce to market towns and dispose of it there, allowance shall be made for the cost of cartage to markets and for any fees paid at markets to agents, weighmen, etc., and for any customary deductions such as "wotta" as actually prevail.Note. - In determining the prices to be adopted, the Revenue-officer shall, among other data available to him, scrutinize the following :-
(a)shopkeepers' books in selected villages ;
(b)harvest prices for each assessment circle reported by the field kanungo for entry in the circle note books ;
(c)harvest prices published in the Gazette ;
(d)prices obtaining in markets ; and
(e)prices obtained by estates under the Court of Wards and by large proprietors for their produce.