Section 31 in Kerala Land Reforms (Tenancy) Rules, 1970
31. Gross annual income in case of nilam where fishing is carried on.
- The gross annual income derived from fishing in the case of a nilam where fishing is carried on for part of the year by a vararndar shall be the average of the annual income derived from fishing from that nilam for the three years immediately preceding the date of the application for determination of the fair rent in respect of that nilam, or, where fishing was not carried on in any year during the three years immediately preceding the date of such application, the annual income derived from fishing for the year in which fishing was carried on in the nilam last immediately preceding the said date.
