(6)For the purpose of calculation of Annual Rental Value of a holding, measurement of carpet area shall be calculated as under: -(i)rooms - full measurement of internal dimension,(ii)covered verandah-full measurement of internal dimension,(iii)balcony/corridor, kitchen and store - Fifty percent measurement of internal dimension,(iv)garage -One-fourth measurement of internal dimension,(v)area covered by bathroom, latrines, portico and staircase shall not form part of the carpet area.(vi)The rate of rental value per sq. ft. shall be fixed by the municipality with the prior approval of the State Government having regard to the situation, the use and the type of construction of the holdings,(vii)The Annual Rental value shall be commuted as a multiple of the carpet area and the rental value fixed under clause (i),(viii)The rental value per sq. ft. of carpet area for different classes of holdings shall be published from time to time by the municipality with the prior approval of the State Government.
