Section 9(1) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(1)The State Government shall by notification fix lease rent of land allotted under these rules for each saline area on the recommendation of the State Level Committee. In fixing such lease rent, the State Government shall consider salinity and availability of brine in such area:Provided that till such time as the lease rent is fixed by the Government an interim lease rent at the rate of Rupees four hundred per hectare per annum shall be charged and difference if any shall be paid within 6 months of fixation of lease rent.
