Section 20 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

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State of Rajasthan - Section

Section 20 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

20. Repeal and Savings.

- The Rajasthan Land Revenue (Saline Areas Allotment) Rmes, 1970 are hereby repealed;Provided that any order made or action taken under the rules or orders so repealed shall be deemed to have been made of taken under the corresponding provisions of these rules.Form-INotice(See Rule 10)In pursuance of Rule 10 of Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007 it is hereby informed to the general public and invite the application for allotment of plot in open area as per details given below:

S. No.	Name of village.	Name of Tehsil.	District	Detail of plots

For allotment of plot in these areas, application in prescribed performa may be submitted in the office of undersigned. "Application for allotment of plot in open area" should be mentioned on the envelope while applying for the allotment of such land. Application forms must reach to this office within 30 days of publication of this notice.Note. - (i) All type of information pertains to allotment of such land can be obtained from the office of District Industries Centre of concerned district or Inspector of Salt as well as from office of the undersigned.(ii)Applicant belonging to SC/ST/disabled person/ex-Serviceman category should enclose relevant certificate.(iii)The application forms shall be sent through registered post. Application forms received after 30 days shall not be accepted.(iv)Relevant certificates etc. accompanied with the application form must be duly attested.General Manager,'District Industries Centre,.........................Form-IINotice(See Rule 10)In pursuance of Rule 10 of Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007 it is hereby informed to the general public and invite the application for allotment of plot in reserve area as per details given below:

S. No.	Name of village.	Name of Tehsil.	District	Detail of plots

For allotment of plot in these areas, application in prescribed performa may be submitted in the office of undersigned. "Application for allotment of plot in reserve area" should be mentioned on the envelope while applying for the allotment of such land. Application forms must reach to this office within 30 days of publication of this notice.Note. - (i) All type of information pertains to allotment of such land can be obtained from the office of District Industries Centre of concerned district or Inspector of Salt as well as from office of the undersigned.(ii)Applicant belonging to SC/ST/disabled person/Ex-Serviceman category should enclose relevant certificate.(iii)The application forms shall be required to be sent through registered post. Application forms received after 30 days shall not be accepted.(iv)Relevant certificates etc. accompanied with the application form must be duly attested.(v)Only the Central/State Government Departments or public sector undertakings and any other person who desire to establish composite salt unit shall be eligible for allotment in above area.Director/Commissioner, Industries...........................Form-III(See Rule 11)Application For Allotment of Plot In Open AreaTo:General Manager District Industries center/Director/Commissioner,Industries Department,Rajasthan, Jaipur.With reference to the advertisement dated....................... kindly arrange to allot me/us the plot of land in saline area for manufacturing of salt in village ........................ tehsil ..................................district...............In this respect, the following information submitted for further action.

1.	Name of applicant
2.	Full address
3.	Income of applicant
4.	If applicant is a firm, then the names of all partners withtheir age may be mentioned. (Certificate from Registrar of firmsrequired to be enclosed), and if company certificate ofRegistration.
5.	If the plot of land is allotted to the applicant/partners offirm in different areas then particulars may be given.
6.	Details of plot of land required for the allotment.
7.	Registration fee.
8.	Security deposit in form of Bank Draft in favour ofDirector/Commissioner, Industries.

I hereby verify that above information are true as per my personal knowledge. I/we do hereby agree to the rules for allotment of land in saline areas.Signature of applicantPlace:..............Form-IV(See Rule 11)Application For Allotment of Plot In Reserve AreaTo,Commissioner/Director Industries Department, Rajasthan, JaipurWith reference to the advertisement dated ..................... the plot of land in reserve saline area in village ......................., tehsil ..............., district...............In this respect, the following information submitted for further action.

1.	Name of Government Department/Governmentundertaking/applicant for composite salt unit.
2.	Full address
3.	Audited balance sheet of undertaking/applicant.
4.	Details of plot of land required for theallotment.
5.	Registration fee.
6.	Security deposit in form of Bank Draft in favourof Director/Commissioner, Industries.

In case of composite salt unit project report of unit shall be enclosed composite salt unit shall be eliglbe for allotment only when its project report is approve by the State level Committee.I hereby verify that above information are true as per my personal knowledge. I/we do hereby agree to the rules for allotment of land in saline areas.Place:...................Signature of applicantForm-V(See Rule 13)Performa of the register in which application for allotment of Salt Areas are being entered according to serial number.

Sr. No.	Name and Address of applicant	Date and time of the receipt of application	Situation and boundaries of area applied for	Remarks
1	2	3	4	5

Form-VI[See Rule 13]Government Of RajasthanDated :No.Shri................Order of AllotmentSub : Allotment of Saline AreaRef : Your Application dated.............You have been allotted the following plot of land on leasehold basis:

Name of Village	Name of Tehsil	District	Area (in hectare)	Remarks if any

The allotment is made as per provision of the Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007, on the following terms and conditions: -

(1)The allotment of plot shall be made by way of lease for a period of twenty years in the first instance, renewable for a further period of every ten years at a time by the General Manager, District Industries Centre, in case of open area and by Director/Commissioner in case of reserve area. The lessee shall have to pay rent at prevailing rates at the time of renewal.

(2)Application for renewal shall be submitted by the lessee to the General Manager, District Industries Centre/ Director/Commissioner 30 days before the date of expiry of the lease. In case where the lessee has failed or fails to submit application for renewal within the said period, a late fee of Rs. two hundred will be charged up to the expiry period and thereafter a late fee at the rate of Rs. three hundred per month shall be charged up to a period of twenty-four months. Thereafter, the lease shall be renewed by the State Government for up to another 24 months on such sum, which many not exceed Rs. five hundred per month.

(3)Completed application for renewal with prescribed lease rent and late fee, if any, is submitted to the competent authority the same shall be disposed off with in sixty days of the receipt of application failing which it shall be presumed to have been renewed. The competent authority in that case shall issue an order of renewal.

(4)The lessee may surrender the land at any time during the period of lease after giving notice in writing to the competent authority one month before the date from which he intends to surrender the lease.

(5)If lessee unable to utilize the land for the purpose for it was leased or violates any of the condition of lease or makes any contravention of these rules the competent authority may terminate the lease after giving opportunity of being heard.

(6)The lessee shall pay yearly lease rent as may be fixed by the Government every year in advance one month before the due date:Provided that if lessee pay lease rent in advance discount at the rate given below shall be given : -

1.	One year	Nil
2.	Five years	Ten percent
3.	Ten years	Fifteen percent

(7)The lessee shall execute a lease deed in Form VI within thirty days from the date of sanction of the lease. In case where the lessee fails to submit required stamp for execution of lease deed or fails to execute the lease deed within this period, the same shall be submitted and executed with a late fee of Rs. five hundred within three months. If the lessee fails to submit the stamp and execute lease deed with late fee as above the allotment shall stand cancelled.

(8)The possession of the area under the lease shall be given by the competent authority or his nominee within fifteen days from deposit of lease rent.

(9)The lessee shall not in any way transfer, sublet, mortgage, sell, gift or in any other way alienate the area or any portion thereof except in the following conditions and in the following manner:

(i)In the event of death of the lessee the allotting authority shall permit transfer of lease to the legal heir(s) of the lessee.

(ii)In case of any registered partnership firm the share of any partner on his death or retirement will divest as per provisions of Indian Partnership Act, 1932 and Rules made thereunder from time to time or as per registered partnership deed without any fees by Competent Authority.

(iii)In case of any registered partnership firm, a new partner(s) is added, the same shall be permitted on payment of fee of Rs. one thousand per hectare or part thereof.

(iv)In any other case, transfer of lease from the original allottee shall be permitted only after three years by the lessor for a remaining period if, the transferee pays Rs. 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 will be executed for the remaining period.

(v)The division shall be permitted on the request by the Allotting Authority subject to payment of a fee of Rs. one thousand per hectare on total holding. Subject to condition that after division no part shall be of less than four hectare, other conditions shall remain same and fresh lease deed shall be executed for remaining period.

(vi)The lease deed can be mortgaged in favour of any bank/financial institution (State or Central) for obtaining loan for the development of allotted plot. In case of sale of such mortgaged plot by banks/Financial institutions the lease shall be transferred/ renewed from the date of handing over possession to the purchaser for remaining lease period. The period of possession of financial institutions shall be treated as possession of lessor and no lease rent/late fee shall be leviable for this period.

(10)The plot leased shall be used only for the purpose of manufacture of salt and its bye-products 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 the purpose of construction of godown, office labour quarters, processing plant. The construction shall have to be removed by him on the expiry of the lease period. If lessee fails to dismantle and remove the raised building and material etc. within a period of forty-five days from the expiry or termination of lease, as the case may be, then such building and the material shall be dismantled and removed by the lessor at the cost of the lessee and no claim on account of the cost of such building or material shall be entertained.

(11)The lessee shall not undertake any work that may damage or reduce the yield of salt from the leased area or destroy its future capacity of salt production.

(12)The lessee shall commence manufacture 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.

(13)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.

(14)The leased plot or part thereof can be taken into possession during the currency of lease period by the State Government for public use/purpose and the lessee shall not be entitled for any compensation. However, the lease rent shall be reduced proportionately. The construction done on the leased plot shall be removed by the lessee.The residual land shall remain with the original allottee and in such cases the condition of minimum plot size of four hectare shall not be applicable.Signature of Allotting Authority.Copy to Shri..............................................................................................................................................................................................................

(allottee)Signature of Allotting Authority

Form-VIILease Deed(See Rule 15)This lease is made the..............day of............ between the Governor of the State of Rajasthan (hereinafter called the "Lessor" which expression shall unless excluded by or repugnant to the context include his successors in office and permitted assigns) to the one part and Shri s/o resident of (hereinafter called the "lessee" which expression shall unless excluded by or repugnant to the context including his heirs, successors, executors,administrators and assigns) of the other part.Whereas the lease has offered to take and the lessor has agreed to give on lease a plot of land measuring hectare as situated in.area in sub-division of............................................................District. and more particularly described in this schedule hereto (hereinafter called the said plot) for the purpose of manufacturing salt/erecting composite salt unit thereon on the terms and conditions hereinafter appearing -Now this indenture witness as follows -

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State of Rajasthan - Section

Section 20 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

20. Repeal and Savings.