Section 62(3) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(3)The actual rent of each plot, if not recorded already, will then be calculated in the same proportion to the total actual rent as the rent of a plot as calculated under sub-rule (2) bears to the total rent of the holding arrived at under that sub-rule. Thus, if the rent of a plot as calculated under sub-rule (2) is Rs. 5/- and the total rent arrived at under that sub-rule is Rs. 20/- while the total actual rent of the holding is Rs. 28/- the actual rent of the plot will be Rs. 7/-.
