Section 14 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
14. Period of allotment, terms and Conditions of Allotment
-The saline area shall be allotted on following terms and conditions: -(a)The allotment of the plot shall be made by way of lease for a period of twenty years in the first instance, renewable for a further period of ten years at a time.(b)The lessee may surrender the plot at any time during the lease period after giving one months' notice in writing to the allotting authority.(c)If the lessee fails to utilize the plot for the purpose for which it was leased or violates any of the conditions of the allotment or lease or makes any contravention of these rules the competent authority may cancel the lease after giving an opportunity of being beard to the lessee.(d)The lessee shall not in any way transfer, sublet, mortgage, sell, gift or m any other way alienate the area or any portion thereof except(i)in the event of death of the lessee the allotting authority shall permit transfer of lease to his legal heir(s),(ii)in case of any registered partnership firm if a new partner is to be added the same shall be permitted on payment of fee of Rupees one thousand per hectare or part thereof.(iii)in any other case, transfer of lease from the original allottee shall be permitted only after three years by the lessor for the remaining period subject to condition that the transferee pays Rupees one thousand per hectare or part thereof and makes an application to this effect along with the consent of the original allottee(s) and a fresh lease deed shall be executed for the remaining period.(iv)the division of the plot shall be permitted on the request of allottee by the Allotting Authority subject to payment of a fee of Rupees one thousand per hectare of total area of plot. Subject to conditions that after division no part shall be of less than four hectare, other conditions of allotment shall remain same and fresh lease deed shall be executed for remaining period, or(v)the plot can be mortgage in favour of any bank/financial institution for obtaining loan for the development of allotted plot. In case of sale of sue mortgaged plot by banks/Financial institutions the lease shall be transferred/renewed after clearing all Government dues from the date of handing over possession to the purchaser for the remaining period of lease.(e)The leased plot shall be used only for the purpose of manufacture of salt, its bye-products and salt derivatives or for establishment of composite salt unit as the case may be:Provided that the lessee may use five percent of the total allotted area for t e purpose of construction of godown, office, labour quarters and processing plant The construction shall have to be removed by him on the expiry of the lease period. If the lessee fails to demolish or remove the raised building, construct! and material etc. within a period of forty-five days from the date of expiry or termination of lease, as the case may be, then the lessor at the cost of the lessee shall remove such building and the material. Such cost shall be recoverable arrears of land revenue under the Rajasthan Land Revenue Act, 1956! (Act No. 15 of 1956) and the lessee shall have no claim or right on account of the cost such building or materials.(f)The lessee shall not undertake any work that may damage or reduce the yield of salt from the leased plot or destroy its future capacity of salt production.(g)The lessee shall commence manufacturing of salt on the leased plot within a period of twelve months from the date of handing over of possession and shall ensure that the area does not remain idle for a continuous period of one year anytime during the period of lease.(h)The lessee has to pay the due amount on or before fixed date failing which an interest at the rate of twelve percent per annum shall be charged.(i)The leased plot or part thereof can be taken into possession during the currency of lease period of by the State Government for any public use/purpose and the lessee shall not be entitled for any compensation. However, the lease rent shall be reduced proportionately. The lessee shall remove the construction done on the leased plot. The residual land shall remain with the original allottee and in such cases the conditions of minimum plot size of four hectare shall not be applicable.
