Section 16 in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
16. Scale of allotment.
- The following shall be the scale of allotment:-(i)Landless persons and members of Scheduled Castes and Scheduled Tribes -10 acres of commanded land.(ii)Panchayat Samiti-up-to 50 acres commanded land for the establishment of a seed multiplication farm, or for general agricultural development [,] [The punctuation mark [,] inserted by Notification No. F. 4(2) Revenue/Col./76, dated 09.10.1985 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 16.10.1985, page 289.] subject to the conditions that the Panchayat Samiti shall pay the reserve price regularly and pay the other dues and shall use the land for the purposes for which it is allotted.(iii)Panchayat-up-to 10 acres commanded land for the purpose of agricultural production [,] [The punctuation mark [,] inserted by Notification No. F. 4(2) Revenue/Col./76, dated 09.10.1985 - Rajasthan Gazette, Extraordinary, Part IV(C), dated 16.10.1985, page 289.] subject to the conditions that the Panchayat shall pay the reserve price regularly and pay the other dues and shall not use the land for any other purpose and shall not alienate it in any manner.(iv)[ (a) The small patches of Government land up to 2 acres or less shall be allotted to a tenant of contiguous field or holding by charging the market price provided that the land covered by such small patch is not recorded as Pasture land, or Cremation ground or Burial ground or Play ground or land acquired for public purpose. [Added by Notification dated 06.05.1977 - Rajasthan Gazette, dated 15.05.1977.](b)The total area of land already held by such tenant together with the area of small patch or strip shall not exceed the ceiling area applicable to such Khatedar tenant.(c)In case there are more than one Khatedar tenant applying for the allotment of such patch or strip of land, the allotment shall be done by drawl of lots amongst them.]
