Section 20(9) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(9)Plantation of trees. - The grantee shall, within three years from the time of the canal receiving perennial supply of water, plant on the Batbandi line of each killa or along the watercourses of his land, five times as many trees as there are killas (or Bighas) in the grant and shall ever maintain that number in good condition; provided that-Subject to the provisions of the Rajasthan Tenancy Act, 1955 the grantee may use these trees, and other brushwood as may be standing on his holding, for his own bona fide private purposes connected with cultivation or domestic use, but he shall not sell, barter, exchange or given them away, and shall within six months replant as many new trees as he has cut or removed.
