Section 8 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
8. With-holding of rights.
- Notwithstanding anything hereinbefore contained, the Collector may refuse to confer Khatedari rights on the grantee-(1)If during the period of his Ghair Khatedari tenancy the grantee has neglected or failed to observe or perform any of the conditions herein contained in maintaining the garden to the satisfaction of the Collector or the Horticulturist, or(2)If he has neglected or failed to pay any sums due to the Government or(3)If there has been a breach in the canal of his chak or village and there is reason to believe that such breach was wilfully caused or suffered to be caused by the grantee, or(4)If the grantee has committed gross and repeated encroachment or trespass on the areas reserved for Village Forests, charagahs, un-allotted village sites and on roads and thoroughfares, or(5)if the condition of his grant or buildings constructed therein is grossly unsanitary.Explanation.- Existence of borrow-pits or heaping of manure within the compound of a building; frequent use of roads, paths or open spaces near buildings as latrines or for throwing of house sweepings and filth thereon shall be deemed to be proofs of existence of grossly unsanitary condition for the purpose of this clause.Covenants Applicable to Grants for Orchards
