Section 13(5A) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(5A)[ the lots shall be drawn in the following manner: -(i)The Allotting Authority shall prepare a list of persons whose applications have been received within time and who fulfil the eligibility condition for allotment of land under these rules;(ii)The number of persons to whom land may be allotted will be determined by the Allotting Authority on the basis of total area of land available in bighas for allotment divided by 25;(iii)Lots will be drawn by the Allotment Authority from amongst applicants found eligible under clause (i) above, to select the persons eligible for allotment of land equal to the number determined under clause (ii) above.In the same draw of lots, additional persons equal to 25% of the number of persons determined under clause (ii) above, shall be selected and arranged in the order, in accordance with the result of the drawal of lots and be kept on the waiting list. The waiting list shall remain valid till the land available for allotment is exhausted;(iv)In case the land available for allotment exceeds the requirement of the land to be allotted to persons declared successful on the basis of the draw of lots, persons from the waiting list in their respective order may be considered for allotment of land;(v)The applicants declared successful and entitled to allotment of land under clause (iii) and (iv) above, will be arranged in homogeneous groups on the basis of [villages] tehsils, districts and regions to which they belong;(vi)Compact area of land, out of total area available for allotment, commensurate with the requirement of each group formed under clause (v) shall be set apart for each such group and the allotment of land to each persons belonging to the same group shall be made in the area thus set-apart on the basis of separate draw of lots to be held amongst persons belonging to such group.]
