Section 34(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)It is the business of the Collector to determine whether allowance should be made for shortage of sown area and, if such allowance is to be made, to determine which year should be taken as normal. If the nature of the calamity was such as not to affect the sown area, or if the effect was small, says less than 10 or 15 per cent, no allowance will be made.
