The Deputy Commissioner shall prepare at prescribed intervals periodical lists of the market price of staple agricultural produce grown in such local areas as the Local Government may from time to time direct, and shall submit them to the Local Government for approval or revision.(2)The Deputy Commissioner may, if so directed by the Local Government, prepare for any local area similar price lists relating to such past times as the Local Government thinks fit, and shall submit the lists so prepared to the Local Government for approval or revision.(3)The Deputy Commissioner shall, one month before submitting a price list to the Local Government under this section, publish it in the prescribed manner within the local area, to which it relates and if any landlord or tenant of land within the local area, or within the said period of one month, presents to him in writing any objection to the list, he shall submit the same to the Local Government with the list.(4)The price list shall, when approved or revised by the Local Government, be published in the official Gazette ; and any manifest error in any such list discovered after its publication may be corrected by the Deputy Commissioner with the sanction of the Local Government which shall notify such correction in the official Gazette.(5)The local Government shall cause to be complied, from periodical lists prepared under this section lists of the average prices prevailing throughout each year and shall cause them to be published annually in the official Gazette.(6)In any proceedings under this Chapter for enhancement or reduction of rent on the ground of a rise or fall in the prices, the Court shall refer to the lists published under this section and shall presume that the prices shown in the lists are correct, unless and until it is proved that they are incorrect.(7)The Local Government shall make rules for determining what crops are to be deemed staple agricultural produce in any local area and for the guidance of officers preparing price list under this section.
