Section 14(1) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(1)Whenever an interest is granted in land, whether by way of Ghair Khatedari Tenancy or conferment of Khatedari rights or otherwise, the grantee shall pay regularly, when due, in respect of the said land or any part thereof:-(i)all rates (including water rate, occupier's rate and acreage rate) charges (including Betterment fee and soil advantage rate), taxes, cess-es and other charges which may be imposed by competent authority, under any law for the time being in force, or become payable in respect of the land either by the occupier or owner thereof.(ii)All instalments of rents, land revenue and any other payments which are payable to or on behalf of Government under the grant.
