Section 14(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(3)In taking into consideration the crop or crops normally grown on land for the purpose of settlement of rent as provided under Clause (ii) of Sub-Section (3) of Section 7, the Assistant Consolidation Officer shall take into account the following factors, namely :(i)the kind and quantity of crop or crops that can be grown during a year;(ii)the number of crops grown in a year;(iii)the profit that can be derived from the land with due diligence and by reasonable means.
