Section 14 in The Rajasthan Colonisation (General Colony) Conditions, 1955
14. Regular payment of Government dues.
(1)Whenever an interest is granted in land, whether by way of Ghair Khatedari Tenancy or conferment of Khatedari rights or otherwise, the grantee shall pay regularly, when due, in respect of the said land or any part thereof:-(i)all rates (including water rate, occupier's rate and acreage rate) charges (including Betterment fee and soil advantage rate), taxes, cess-es and other charges which may be imposed by competent authority, under any law for the time being in force, or become payable in respect of the land either by the occupier or owner thereof.(ii)All instalments of rents, land revenue and any other payments which are payable to or on behalf of Government under the grant.(2)Government to prescribe rent and land revenue. - When no rent or land revenue is specified in the special conditions, the rent or land revenue shall be such sum as may be prescribed by the Government by general or special order from time to time.(3)Charge and payments by way of land revenue. - When the grant relates to land which has not been assessed to land revenue, but the terms of the grant direct that a sum shall be paid in the manner provided for the payment of land revenue, then the grantee shall:-(a)pay the sums so specified at the same time and in the like manner as land revenue is paid subject to the same general orders of Government as those to which payment of land revenue for the assessment circle is subject, and(b)pay to Government or as the Collector may direct a sum equivalent to any rates or cess-es which would have been payable if the land had been assessed to land revenue at a rate equivalent to the sum or portion of the rent so specified.
