Section 7(via) in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
(via)on failure to fulfill any of the terms and conditions of lease, the lease shall be liable to cancellation and the land shall be taken back by the Government and in the event of such resumption, the lessee shall not be entitled to any compensation for any structure etc. that he may have put up.
