Section 10 in The Pepsu Tenancy and Agricultural Lands Act, 1955
10. Determination of rent.
(1)Subject to the provisions of section 9, the rent payable by a tenant shall be -(a)where the rent is fixed by an agreement in writing, the rent so agreed upon;(b)where there is no such agreement, the rent payable for the agricultural year immediately preceding the period in respect of which the rent falls to be determined;(c)where it is not practicable to ascertain the rent for the previous agricultural year referred to in clause (b), the rent payable according to the usage of the locality;(d)where the case does not fall under any of the aforesaid clauses, a reasonable rent.(2)The reasonable rent referred to in clause (d) of sub-section (1) shall be determined by the prescribed authority who in determining such rent shall have regard to the following matters, namely :-(a)the rental value of any land leased for similar purposes in the locality;(b)the income from similar lands in the locality;(c)the prices of foodgrains and other commodities in the locality;(d)such other matters as may be prescribed.
