Section 13(3) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(3)The allottee shall plant trees, shrubs and grasses of species suggested by Forest-Officer on one third of the area in the first year another one third of the area in the second year, and on the remaining area in the third year. This period will commence from first of July following the handing over possession of land allotted under Sub-rule (7) of rule 12 of these rules.
