Section 8(a) in The Orissa Betterment Charges Rules, 1958
(a)For the purpose of determining the increase in the annual gross produce of a class of land, the outturn per acre of each of the irrigated crops usually grown in a normal year on the bulk of the land in a block under the irrigable command shall be ascertained by the Collector of Betterment Levy in respect of (i) the normal year immediately preceding the year in which irrigation facilities were provided for the first time; and (ii), the normal year immediately following the year in which irrigation facilities were provided for the first time. The outturn per acre to be taken into account for this purpose in regard to lands of a particular class will be the average of the produce of the bulk of the lands of that class in the block. The value of the outturn thus ascertained shall be calculated at the price in the manner specified in Sub-section (1) of Section 3 after making allowance for cartage and merchants' profits at prevailing rates or by percentage deduction as was allowed at the current settlement, if any, of the tract in question.
