Section 5 in The Rajasthan Land Revenue (Allotment and Conversion of Lands for the Construction of Seed Godowns) Rules, 1965
5. Terms and conditions of allotment.
- [(i) The allotment of unoccupied Government land to an eligible Co-operative Society shall be free of cost up to the maximum area as specified in Rule 4.] [Substituted by Notification No. G.S.R. 27, dated 3.7.2012 (w.e.f. 22.6.1965).](ii)Where permission for conversion of Khatedari land is required, such permission shall be accorded on surrendering Khatedari rights whereupon the land shall be allotted on charging premium at the rate of 30 times the sanctioned rent rates.(iii)The land shall be used strictly for the purpose for which it is aborted, or permitted to be converted, and the construction of the building for which the land is allotted or permitted to be converted shall be started within one year of the Sanction. The land shall be liable to resumption if the construction is not started within one year from the date of the sanction:Provided that the allotting authority may, in appropriate cases, extend such period for a further term, not exceeding one year. If the land is not used for the purpose for which it is allotted, it shall be liable to be resumed by the Stale Government.(iv)The allottee shall give a written undertaking to abide by each and even' one of the foregoing conditions.(v)The land may be allotted by the (Collector tor construction of seed-stores on lease for maximum period of 99 years. [The lease agreement shall be in Form A.] [G.S.R. 110, Dated 2-1-1976; published in Rajasthan Gazette Extraordinary Part IV(Ga(I), Dated 3-1-76, page 623.]
