Section 10(c) in The Punjab Utilization of Surplus Area Scheme, 1973
(c)the allottee shall be liable to pay for the land an amount determined on the following basis :-(i)land under assured irrigation and capable of yielding at least two crops a year - twelve times the fair rent or Rs. 5,000 per hectare, whichever is less;(ii)land under assured irrigation for only one crop in a year - twelve times the fair rent or Rs. 3,500 per hectare, whichever is less;(iii)barani land - twelve times the fair rent or Rs. 1,750 per hectare, whichever is less;(iv)Bhud, Sailab, Bet-Barani, Bet Sailab, Dakar, Rosli, Banjar Jadid having no means of irrigation and uncultivated Thur, Sem and Kaller lands -twelve times the fair rent or Rs. 1,750 per hectares, whichever is less;(v)banjar land - twelve times the fair rent or Rs. 1,500 per hectare, whichever is less.
