Section 48(1) in The Orissa Survey and Settlement Rules, 1962
(1)Before proceeding to fix fair and equitable rent in respect of land situated in any local area the Assistant Settlement Officer may group the villages of the local area into different classes by taking into consideration the following factors, namely :(i)situation of the village;(ii)communication and marketing facilities;(iii)depredation by wild animals; and(iv)liability to vicissitudes of season.
