(i)Where by the terms of the current assessment the land-revenue is payable in cash, but the amount to be paid at each harvest is determined by appraisement of the produce, the appraisement shall be made by the revenue Officer or other agent appointed by the collector in this behalf at the place where the produce is grown, but the land-revenue determined to be due shall be paid at the place and in the manner provided under the last foregoing rule.(ii)Where in a case under this rule the land-revenue is assigned, the Collector may at his discretion permit the assignee to make the appraisement.
