Section 13(6) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(6)The allottee shall pay to the State Government the period of the wells and permanent structures if any. existing on the land also the price of trees standing on the land at rates prescribed by rules made under section 80 and 81 of the Rajasthan Tenancy Act, 1955.
