Section 4(2) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(2)Such officer, after conducting necessary survey and satisfying himself that salt can be manufactured in a particular area shall report the result to the officer-in-charge, with the assistance of the Tehsildar concerned, the officer-in-charge, shall get a may and statement contained khasra numbers, are (khasrawise), class/nature of land, owner's name etc. prepared alongwith these documents, the officer-incharge shall send a report to the Director. The director on satisfying himself on the result to the officer-in-charge may move the Government in the Revenue Department through the Government in the Industries Department for declaring the proposed area as saline area.
