Section 8 in The Rajasthan Lands Summary Settlement Act, 1953
8. Basis of rent-rates.
(1)With a view to arriving at fair and equitable rent-rates, the Settlement Officer shall take into consideration, the following matters or such of them as may be readily ascertained, namely:-(a)the rent-rates of cash rents or the land revenue rates, if any, prevailing in the area under summary settlement or in the neighbourhood thereof within a radius of fifteen miles:(b)the expenses of cultivation and the cost to the cultivator of maintaining himself and his family:(c)the number and nature of crops grown and the quantity of the produce raised, during the period specified in clause (d);(d)the value of such produce, at the average of the prices thereof during the twenty years preceding the date of the publication of the notification under sub-section (1) of section 3, excluding such years as the State Government may, by notification in the [Official Gazette] [Substituted by Rajasthan Act No.27 of 1957.], declare to be abnormal:(e)allowance for the land kept fallow each year out of each holding.(2)The rent-rates so proposed shall represent such share, not exceeding one-sixth of the value of the produce arrived at in accordance with clause (e) of sub-section (1), as may be in vogue in the particular area to which such rent-rate are proposed to apply.
