Section 28(1) in The Rajasthan Irrigation and Drainage Act, 1954
(1)No such applicant shall be placed in occupation of such land or water course until he has paid to the person named by the Collector such amounts, as may be determined to be due as compensation for the land or water course so occupied or transferred, and for any damage caused by the marking out of occupation of such land, together with all expense incidental to such occupation or transfer.
