Section 28 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
28. Failure to construct fencing and tank.
- Failure to construct a barbed-wire fencing, a Pucca compound wall or a tank within the prescribed time shall be deemed to be a breach of the conditions of this statements and shall render the grant liable to resumption without payment of any compensation:Provided that instead of resuming the grant the Collector may get the fencing, compound wall or tank constructed by such agency as he thinks fit and the grantee shall be bound to pay the cost thereof, which shall be realisable as an arrear of land revenue in advance or with the next instalment of rent or land revenue, as the Collector may order:Provided further that the Collector shall levy a "Tawan" at the rate of 8 annas per square of 25 bighas of land per day on all payments under this condition, which become overdue, and such Tawan shall be liable to be recovered in addition to any other penalty to which the grantee may become liable under these conditions or otherwise.
