Section 18 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
18. [ Other sources of income to be included in gross income. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
- In addition to the sources of income specified in sub-clauses (a) to (e) of clause 2 of the schedule appended to the Act, the following other sources of income shall, for the purpose of calculating the gross income of the landowner, be included, namely:-(a)income from irrigation charges realised in respect of tanks, lakes, ponds, rivers and water channels held for purposes of irrigation calculated on the basis of average income therefrom for three years preceding the basic year;(b)income from landing grounds or strips calculated on the basis of average income therefrom for three years preceding the basic year; and(c)income from shikargah calculated on the basis of average income therefrom for three years preceding the basic year].
