- Where the rent in paid in kind or is based on an estimate or appraisement of the standing crops, the rent shall be deemed to be an amount, which is the average value at current retail prices of the required share of the crops grown in the preceding five years. For each year the yield shall be deemed to be the standard produce prescribed at the last settlement for each class of soil concerned based on the area actually shown in the year, excluding the Tukhrn Sokht areas. Any highly abnormal year during the preceding five years shall be rejected and in its place the year immediately preceding the last five years shall be taken into consideration. For the purposes of communication, the calculations shall be made in L.R. Form 18.
