53. Places of appraisement and payment where the amount payable is determined by appraisement.
- (i) Where by the terms of the current assessment the land-revenue is payable in cash, but the amount to be paid at each harvest is determined by appraisement of the produce, the appraisement shall be made the Revenue-officer or other agent appointed by the Collector in this behalf at the place where the produce is grown, but the land-revenue determined to be due shall be paid at the place and in the manner provided under the last foregoing rule.(ii)Where in a case under this rule the land-revenue is assigned, the Collector may at his discretion permit the assignee to make the appraisement.
