Section 48A(7) in Karnataka Land Reforms Act, 1961
(7)The person to be registered as an occupant shall pay to the State Government as premium an amount equal to fifteen times the net annual income referred to in sub-section (2) of section 47 in the case of A Class, B Class and C Class lands referred to in part A of Schedule 1 and twenty times such income in the case of D Class land referred to in the said Part A, plus the amount, if any, payable under sub-section (3) of that section:Provided that the premium payable by a permanent tenant shall be six times the difference between the rent and the land revenue of the land.
