Section 6 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
6. Categorization of Saline Area.
(1)The General Manager, District Industries Centre shall prepare site plan of the saline area indicating therein open and reserve areas separately available for allotment and shall submit the same to the Government through the Director/Commissioner. Government in the Department of Industries may by Notification in the official gazette declare a saline area to be an open area or a reserve area. The Director/Commissioner shall divide and demarcate plots of suitable size in open and reserved areas depending on the density and availability of brine. However, no plot shall be less than 4 hectares and more than 40 hectares. The Government may reserve the entire saline area exclusively for Central/State Government and Public Sector Undertakings.(2)Industry Department may change the category of an area from reserve area to open area and vice versa.(3)When an area declared as a saline area under Rule 4, subsequently becomes unfit or economically unviable for salt production, the Government may rescind the notification issued for this purpose under Rule 4 and all allotments made shall stand cancelled without any compensation and the area shall stand transferred to the Reserve Department.
