Section 28 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
28.
The average Sayar income from hats, bazars, quarries and fisheries, will he calculated on the basis of the entries in the Patwaris' records for the 12 years immediately preceding the year in which the date of resumption falls or on the annual returns filed by the Jagirdar for the assessment of cess or income-tax during the said period of 12 years immediately preceding the year m which the date of resumption falls. In case no entries have been made in the Patwaris' records and no returns have been filed by the Jagirdar, the Jagir commissioner will determine the annual gross income after making such inquiries as he may deem fit.
