Section 103(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)Additional irrigation does not cover the areas irrigated by canals for which water rates are separately charged. It applies only to such areas, irrigated by wells, which were not classed as Chahi or irrigated at the time of settlement and irrigation has been extended there too subsequently. This practice is prevalent in District Kotah and is known by the local term of Jaidid Pivat. Similarly in Ganganagar District rent is collected on the area of matured crops. It is known as "Hoi Boi" and consequently the assessment fluctuates from crop to crop and year to year.
