11. Determination of value of gross produce for the purpose of section 10.
- The value of the gross produce referred to in the explanation to sub- section (1) of section 10 for the purpose of determining fair rent shall be determined on the following basis :-(1)The gross produce per agricultural year per hectare of the land shall be the total of average yield of crops generally grown on such lands in the National Extension Service Block in which land is situate.(2)The average yield per hectare of a crop grown on a certain land shall be worked out by taking the arithmetic average of the yield as determined by crop cutting experiments on such class of land during a period of five years immediately preceding the appointed day.(3)If results of crop cutting experiments are not available either for irrigated or for unirrigated land the average yield per hectare of a crop grown on irrigated land shall be taken as twice the average yield per hectare of such crop grown on unirrigated land and vice versa.(4)The value of gross produce for one hectare of uncultivated Kallar, Sem, Thur and Banjar land shall be taken as 80 per cent of the value determined for gross produce for one hectare of Barani land.(5)If results of crop cutting experiments are not available for any block to determine the average yield of any particular crop, the average yield as recorded in the Season and Crop Report prepared immediately before the appointed day shall be taken to be the average yield.(6)The money value of the gross produce shall be arrived at by multiplying the gross produce determined according to sub-rules (1), (2), (3), (4) and (5) above, by the average market value determined by taking the arithmetic average of the market prices of crops prevailing in the principal market of the area of 15th June (for Rabi) and 15th January (for Kharif) for a period of 3 preceding years :Provided that where the procurement price is fixed by the Government of India in respect of a certain crop, it will be taken as the market price of the crop for the purpose of sub-rule (6).
