Section 15 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
15. The notification of prices of agricultural or horticultural produce for the purpose of fixing the cash value of the fair rent.
- (i) The Collector of the district shall notify in the month of January, April, July and October every year in the District Gazette in English and in the language or languages of the district the average market price during the immediately proceeding three months at the headquarters of each taluk of the district of the main crops of the district [and of the straw or stalk of those crops] [Added by G. O. Ms. No. 3120, Revenue, doted the 24th October, 1963.].(ii)In determining the average market price referred' to in sub-rule (i), the Collector may take into consideration the Government records containing the season and crop and price reports and may consult the [Director of Statistics] [Now renamed as Director of Economics and Statistics.], if he considers necessary, and of the straw or stalk of these crops.(iii)Copies of the notification published in the District Gazette under sub-rule (i) shall be kept in the office of the Rent Court and the Rent Tribunal concerned.
