Section 8(c) in The Orissa Betterment Charges Rules, 1958
(c)Cost of wet cultivation and dry cultivation-blow to be estimated-(i) The cost of wet cultivation and the cost of dry cultivation of any land shall be fixed after making careful enquiries of the actual expenditure incurred in respect of some typical lands under each class The Collector shall be assisted by the Agricultural expert nominated by the State Government under Sub-section (4) of Section 3 of the Act to work out such cost.(ii)The cost of lift and other arrangements considered necessary to irrigate the lands capable to being irrigated snail be taken into account in working out the cost of wet cultivation.(iii)The difference between the cost of dry cultivation and that of wet cultivation so ascertained shall be deducted from the money value of the annual increase in the gross produce wherever necessary under proviso to Sub-section (2) of Section 3 of the Act.
