Section 12(8) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(8)The area leased shall be used only for the purpose of manufacture of salt and its by-products and for no other purpose:[Provided that the lessee may erect on the plot allotted to him, any building upto [1000] [Inserted by G.S.R. 130, Dated 20-7-1976; published in Rajasthan Gazette Ordinary Part 4(Ga)(I), Dated 20-2-76, p. 687.] sq. feet required for godown/storing salt or manufacturing implements for salt purpose [xxx] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] and such building, with its material etc. shall be removed by him at the expiry of the lease period or sooner determination thereof at his own expenses within one month. If the lessee fails to dismantle and remove the erection mid material, etc. within the said period, the erection shall be dismantled and removed by [Collector] [Substituted by Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] at the cost of the lessee and no claim, on account of the cost or compensation for the same shall be entertained.] [Substituted by Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]
