Section 24(4) in U.P. Consolidation of Holdings Rules, 1954
(4)The Assistant Consolidation Officer shall then take up, with the help of the finalised list of Standard Plots, the work of determination of exchange ratio of each plot in the unit, except plots or parts of plots covered by the Explanation appended to clause (2) of Section 3 of the Act, a list of which shall be prepared in C.H. Form 18. The exchange-ratios of plots shall be determined by the Assistant Consolidation Officer in consultation with the Consolidation Committee after making enquiries from as many tenure-holders of the unit as he may be able to collect. The exchange-ratio of each plot so determined shall be recorded in words in his own hand by the Assistant Consolidation Officer in column 28 of C.H. Form 2-A, against the plot concerned. The exchange ratio of each plot so determined shall also be shown in the copy of the map prepared under sub-rule (3). In determining the exchange ratio of each plot the following acts shall be taken into consideration -(i)the existing soil class of the plot as recorded in the current Settlement or roster operations;(ii)productivity as adjudged by the soil constituents of the plot, the number and kind of crops generally grown and the quantum of labour required to grow them;Note. - Temporary or erratic increase or decrease in productivity shall not be taken into account.(iii)availability of irrigation facilities;Note. - In the case of irrigation by canal, the fact where the plot is irrigated by "flow system (Tor)" or "lift system (Dal)", the nearness of the plot' to the water channel and the volume of water supply shall be taken into consideration.(iv)location having a bearing on the cost or supervision of cultivation, or the marketing of the produce of a plot.
