Section 13 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
13. Area to be exclusively reserved for Orchards.
(1)The grantee of an "A" class Orchard Block shall be and remain bound to plant in his grant fruit and ornamental trees in an area not less than 20 bighas while the grantee of a "B" class Orchard block shall be and remain bound to plant fruit and ornamental trees in an area of not less than 12 bighas.(2)Orchard to be according to approved plan. - The grantee shall plant fruit and ornamental trees according to plan approved by the Collector in consultation with the Horticulturist and shall be bound to follow his instructions in selection of trees, their culture (including their space from each other) and maintenance.(3)Process of plantation of Orchard. - The grantee shall, within one year from the date of the flow of perennial supply of water in the canal, plant trees, in not less than 2 bighas each year so that the whole area of 20 bighas of "A" class block and 12 bighas of "B" class block reserved exclusively for plantation of trees is under plantation within 10 and 6 years respectively. It will, however, be at the discretion of the grantee to plant the said area quicker than this, if he so likes.(4)Inter culture of vegetable allowed. - The grantee shall be permitted inter-culture of vegetables in the spaces between the rows of fruit trees; but he shall not use the area reserved for plantation of trees for cultivation of any crops. Sugarcane, Singharas and Melons shall not be deemed to be fruit or vegetable for purposes of this condition and their cultivation in an orchard shall be strictly prohibited.
