Section 8(j) in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
(j)Buildings rent (if the building is rented), in all cases the Government should be satisfied that the buildings is not owned by a Society consisting of the same community or groups of persons running the institutions concerned. Rent will not be admissible if the buildings to the same society or group of persons (see note 4 and 5 below).
