Section 49 in The Orissa Survey and Settlement Rules, 1962
49. Consideration of benefits from crop or crops normally grown.
(1)In taking into consideration the crop or crops normally grown on a land for the purpose of fixation of fair and equitable rent as provided under Clause (b) of Sub-section (1) of Section 19, the Assistant Settlement Officer shall take into account the following, namely :(i)the kind and quantity of the crop or crops that can be grown during a year,(ii)the number of crops grown in a year; and(iii)the profit that can be derived from the land with due diligence and reasonable means.(2)For ascertaining the quantity of crop or crops grown, the Assistant Settlement Officer may himself conduct or cause to conducted by any of his subordinates as many experiments as he considers necessary on different classes of lands in each village and in respect of each kind of crop grown.(3)The rest it result of the crop experiments may be considered along with the available statistics of production in respect of the area concerned.
