Section 4(b) in The Jharkhand Agricultural Produce Markets Rules, 2000
(b)Tenants of unalienated land assessed at not less than rupees ten, and in case of Scheduled Castes and Scheduled Tribes assessed at not less than rupees five, at the end of the financial year preceding the date on which the voters' list is published provisionally, under sub-rule (iii) of rule 5.
