Section 49(1) in The Orissa Survey and Settlement Rules, 1962
(1)In taking into consideration the crop or crops normally grown on a land for the purpose of fixation of fair and equitable rent as provided under Clause (b) of Sub-section (1) of Section 19, the Assistant Settlement Officer shall take into account the following, namely :(i)the kind and quantity of the crop or crops that can be grown during a year,(ii)the number of crops grown in a year; and(iii)the profit that can be derived from the land with due diligence and reasonable means.
