Section 5(3) in Kerala Cashew Factories (Requisitioning) Act, 1979
(3)In determining the amount of rent payable for a cashew factory requisitioned under this Act, the Tribunal shall have regard to-(a)the nature and plinth area of the buildings and other structures and the value of the accessories and fixtures minus depreciation at the rate of five per cent per annum subject to a maximum of fifty per cent depreciation;(b)the capacity of the cashew factory for processing raw cashew nuts;(c)rate of rent of other cashew factories in the locality at the commencement of this Act; and(d)express on account of re-occupying the premises upon release from requisition.
