Section 7 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
7. [ Invitation of applications for allotment. [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]
(1)Where the [General Manager District Industries Centre] considers that applications may be invited for allotment of vacant salt plots, he shall call applications for allotment of plots in the open area for salt, manufacturing one lease-hold basis by publishing a notification in Form I in the Official Gazette which may also be published in any newspaper which in the opinion of the [General Manager District Industries Centre] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] has a sufficiently vide circulation so as to ensure vide publicity.(2)An application under sub-rule (1) shall be made within a period of 30 days from the date of the publication of notification in the Official Gazette. An application submitted after the said period of 30 days shall be liable to be rejected:[Provided that all applications for allotment of saline areas shall be entertained by registered post. The applications received in any other manner shall be rejected.] [Substituted by G.S.R. 69, Dated 20-9-1982; published in Rajasthan Gazette Part 4(Ga)(I), Dated 30-9-82, p. 390.](3)An application made under tills rule shall, as far as practicable be disposed of within a period of 90 days from the last date fixed for submission of applications. All applications not disposed of and pending on the date of commencement of the Rajasthan Land Revenue (Saline Area Allotment) (Amendment) Rules, 1979 shall be deemed to have been rejected.
