Section 4(2) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(2)[ The board shall work out for each class of land in an assessment circle an estimate of net assets in cash as defined in clause (18) of section 3 of the Punjab Land Revenue Act, 1887 (Act XVII of 1887) :-(a)for the date prior to the commencement of the scheme as fixed by Government by notification under section 5 of the Act; and(b)for the date after such commencement as the Government shall fix by notification under section 5 of the Act, subject to the following :-(i)the rates to be adopted for various commodities of produce of land, labour and any other expense, shall be those prevalent in the year of that date;(ii)for the purposes of calculating the net assets both for pre-scheme and post-scheme dates, the share that would be retainable by a tenant if the lands were let to a non-occupancy tenant paying rent, whether in kind or cash, shall be two-third of the produce],(iii)[ the yield to be assumed for calculating the net assets on both pre-scheme and post-scheme dates shall be as fixed in the last Settlement Report for soils of similar classification. Where the yield for any particular crop or regarding any particular kind of irrigation or class of soil is not available in the last Settlement Report for the assessment circle, concerned in the Irrigation Scheme, the yield may be taken as fixed in the last Settlement Report for the assessment circle situated in similar climatic region and receiving similar quantum of irrigation supplies, corrected, where necessary, by general observations regarding the quality of soil and local enquiry] [Punjab Government Notification dated 19.6.67.];
