Section 86(6) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(6)(i)The Collector shall, at the time of passing an order under sub-section (5) of Section 187-A (mentioned in Para 5 above) record the rate of rent to be charged from the asami.(ii)The period of letting out to an asamis shall be nine years.(iii)The rent fixed on the asami shall not, in case the tenure-holder is a bhumidhar, exceed double the amount of land revenue payable by the bhumidhar, and in case the tenure-holder is a sirdar exceed 133 per cent of land revenue payable by the sirdar.(iv)In letting out the land to the asami the Collector or the Bhumi Prabandhak Samiti may provide for the increase of rent at fixed intervals depending upon the nature of the land so however, as never to go beyond the maximum limit prescribed by sub-rule (3) of Rules 171-A, U.P.Z.A. & L.R. Rules. [See Rule 171-A (4), U.P.A.Z. & L.R. Rules].
