Section 14(3) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(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.
