Section 205T in U.P. Zamindari Abolition and Land Reforms Rules, 1952
205T.
When he has completed the inspections and the enquiries in a circle or any convenient tract, the Settlement Officer shall consider the results of his enquiries for each circle as whole He shall examine the value of the produce of each crop, by making local enquiries in as many villages as possible and in so doing he shall not base his observations on the market rate of the crop, but shall ascertain it from the cultivator and the rate shall be the rate at which the cultivator has sold the produce at the time of harvest The Settlement Officer shall compare the rates of the produce of the past five years and tracing the course of prices, shall also enquire in the reasons which have caused a variation in the price of the produce. He shall enquire into the genuine rates, at which the cultivators have sold their produce, during the past five years and shall exclude speculative or high prices, obtained by drought or other natural calamities or low rates occasioned by bumper crop. He shall thereafter prepare a statement for each assessment circle, indicating therein the average rates of produce of each crop.
