Section 5(10) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(10)[ In cases where reliable date of Post and Pre-Projects periods is not available, or where the working out of the net assets causes any complication the betterment charges will be worked out on the basis of one sixth share of the gross produce, as indicated by the average rates of the wet and dry soils of the commanded area. In this case also the rate of betterment charges shall not exceed fifteen times the difference between the wet and dry rates for the dry area will be worked out on the formula:-(X-Y) x 15 x Z.Where :- X - represents the average of the wet rent rates of the culturable commanded area of the Projects.Y - represents the average of the dry rent rates of the culturable commanded area 9both cultivated and uncultivated under the Project.Z - represents the intensity of the Project.
