Section 39(2) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
(2)[ With the object of evaluation of the lands for the purpose of fixing air and equitable rents the Settlement Officer shall make such sub-divisions of each class of soil as he may find necessary with due regard to-(a)the depth and quality of the soil consistency or lack of it and the evenness and unevenness of surface;(b)the position or lie of the surface and advantages and disadvantages, whether natural or adventitious, arising from that position, and the situation of the land in relation to the Abadi of the village, proximity to markets, means of communication and other relevant factors:(c)in the case of Chahi land, the quality and quantity of water, the stability or otherwise of the well, the depth to water frequency of irrigation and double cropping, the nature of the crops grown and the other factors mentioned in section 163 of the Act:(d)in the case of Nehari or Talabi land, the source of supply of water, the method of irrigation employed and the frequency of irrigation, and the crops grown; and(e)in the case of Barani and all other dry cultivated lands, the natural produce of the land, the regularity of cultivation and crops grown.
