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State of West Bengal - Section

Section 7 in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.

7. Compensation. -

(1)Whenever any fishery and lands are acquired under section 6 there shall be paid in the manner prescribed to every person interested, compensation, the amount of which shall be determined by the Collector in the manner and in accordance with the principles hereinafter set out:Provided that where any such fishery or land is resettled under section 11 with any person, the compensation, if any, payable for it to such person shall be set off against the consideration which may be otherwise payable by such person for such resettlement.
(2)Compensation payable under sub-section (1) shall be determined by the Collector according to the following principles:-
(a) for agricultural or other lands-  
(i) for the first five hundredrupees of the net average annual income ... ten times such income;
(ii) for the next five hundredrupees of the net average annual income ... eight times such income;
(iii) for the next five hundredrupees of the net average annual income ... four times such income;
(iv) for the balance of the netaverage annual income ... two times such income;
(b) for a fishery-  
(i) for the first five thousandrupees of the net average annual income ... three times such income;
(ii) for the balance of the netaverage annual income ... two times such income.
Explanation. - Net average annual income shall mean-
(a)in the case of agricultural land, one-third of the average value of the produce derived or derivable from such land during a period of five years immediately preceding the date of vesting;
(b)in the case of other land, the average income, less two per cent, of such income, derived or derivable therefrom during a period of five years immediately preceding the date of vesting; and
(c)in the case of a fishery, one-third of the average income from the fishery during a period of five years immediately preceding the date of vesting.