(1)Subject to the provisions of this Act and notwithstanding anything in any law, custom, usage, agreement, decree or order of a Court to the contrary,—(a)the rent payable in respect of any land by the tenant shall be payable annually; and(b)such rent shall be the aggregate of ten times the land revenue and ten times the water rate, if any, payable in respect of such land,Provided that in the case of A Class, B Class and C Class lands (other than lands specified in item (ii) of C Class) referred to in Part A of Schedule I, the amount of water rate to be taken into account shall not exceed the amount specified below:—(i)A Class lands .. Rupees sixteen and paise fifty per acre(ii)B Class lands .. Rupees eleven per acre.(iii)C Class lands other than lands .. Rupees five and paise fiftyspecified in item (ii) of that class .. per acre:Provided further that where the rent payable by a tenant under any contract is less than the rent specified in clause (b), such tenant shall not be liable to pay more than such rent and where under any contract made prior to the date of commencement of the Amendment Act such lesser rent is payable in kind, the amount payable shall be calculated by converting rent in kind to its cash equivalent in the prescribed manner:Provided also that in any area notified as malnad area the rent in respect of lands specified as dry land, but used exclusively for grazing or removing leaves, shall be equal to the land revenue payable for such land.Provided also that the rent payable by a tenant to the soldier or seaman shall be,—(a)in the case of A or B class of land, one-fourth of the gross produce or its value in cash which in any case shall not exceed rupees five hundred per acre; and(b)in the case of any other class of land, one-fifth of the gross produce or its value in cash which in any case shall not exceed rupees two hundred and fifty per acre; or the contract rent whichever is less.Explanation.—For the purpose of this proviso, the gross produce per acre or its value in cash shall be determined as may be prescribed.Explanation.—In this section ‘water rate’ means the water rate payable in respect of land classified for purposes of land revenue settlement as dry land and irrigated by water obtained from any source of water which is the property of the State Government.
