Section 3(18A) in The Punjab Land Revenue Act, 1887
(18A)[ "net letting value" of a site put to non-agricultural use means the estimated annual rent of the site remaining after deduction of - [Clause (18-A) inserted by Punjab Act 9 of 1958, section 2.](i)fair remuneration for the capital invested on building or machinery or both after deducting the depreciation on their value;(ii)house-tax, property tax; and(iii)maintenance charges not exceeding one month's gross rent, as ascertained or estimated in the manner prescribed.Explanation. - Where no reliable data regarding the cost of buildings and machinery on a site is forthcoming or is otherwise not available, valuation and depreciation shall be based on the standards of the Public Works Department of the Punjab State].
