Section 8 in The Bengal Revenue-Free Lands (Non-Badshahi Grants) Regulation, 1793
8. First. - Rules for assessment under section 7.
- The amount of the revenue payable from the lands specified in section 7 is to be adjusted according to the following rules.Second. - If grant made previous to West Bengal year 1178, or [Fasli or] Wilayati year 1179. - If the grant shall have been made previous to the [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] year 1178 or the [Fasli or] Wilayati year 1179 (according as the lands may be situated in [West Bengal,] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] Bihar or [Orissa, the revenue to be paid to Government shall be equal to one-half of the annual produce of the land, calculating according to the rates at which other lands in the pargana of a similar description may be assessed.If any part of the land shall be uncultivated, the proprietor is to be required to bring it into cultivation, and to pay such rasad or progressive increase, to be regulated with a reference to the reduced rate of the assessment on the cultivated lands, as the Board of Revenue, with the sanction of the [State] [The Bengal Permanent Settlement Regulation, 1793.] Government, may deem reasonable,The produce of the land shall be ascertained by a survey and measurement, one-half of the expense attending which is to be defrayed by the proprietor, in the event of his agreeing to the jama required of him, and the other moiety by Government; or by such other mode of investigation as the Collector, with the sanction of the Board of Revenue, may judge advisable.If the proprietor shall refuse to agree to the assessment, the lands are to be let in farm or held khas, under the rules prescribed in Regulation VIII, 1793.If the proprietor shall agree to pay the revenue that may be required of him, the amount shall not be liable to any variation in future, but he and his heirs and successors shall hold the lands at such fixed revenue for ever.Third. - If grant made after that time. - If the grant shall have been made subsequent to the [West Bengal] [Word substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] year 1178 or the [Fasli or] Wilayati year 1179 [(according as the lands may be situated in [West Bengal] [Word substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], Bihar or Orissa)] the revenue or jama to be paid to Government from the land shall be assessed agreeably to the rules prescribed in Regulation VIII, 1793, for forming the settlement of estates paying revenue to Government, and the produce shall be ascertained, and the expense of the investigation defrayed, in the manner specified with regard to the lands in the preceding clause.If the proprietor shall refuse to agree to the assessment the lands are to be let in farm or held khas, under the rules for the decennial settlement.If the proprietor shall agree to pay the revenue that may be required of him, the amount shall not be liable to any variation in future, but he and his heirs and successors shall hold the land at such fixed revenue for ever.
