Section 5 in The Bombay Inferior Village Watans Abolition Rules, 1959
5. Manner of determining cash value of average of customary fees or perquisites.
- For the purposes of section 10, the cash value of customary fee or perquisites levied or leviable in kind by the watandar in a year shall be determined on the basis of prices of commodities covered by such fees or perquisites as recorded for the month of January of the year in the price register for the taluka or tahsil or in which the watandar's watan existed.
