Section 6 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
6. Determination of average yield and fixation of Standard rate.
- On the basis of information collected after enquiry under Rule 5, the Settlement Officer shall in accordance with the instructions issued by the Settlement Commissioner with the approval of the State Government first determine the average yield of crops per hectare of land in each group. Then the Settlement Officer shall work out the average classification value separately for each class of land from the survey records. The average yield so determined by him shall be considered to be the yield of the land of the classification value equal to the average classification so worked out. He shall then estimate the yield for the land of sixteen annas classification of each class of land at the settlement price determined under clause (iii) of Rule 5, and fix the standard rate of assessment for each class of land in group in accordance with the provisions of clause (f) of Section 90, regard being had to the forecast report prepared under Section 91.
