Section 12(7) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(7)[ The lessee shall not sublet, mortgages, sell, gift in any other way, alienate the area or any portion thereof except in the following conditions and in the following manner:-(i)transfer of lease to legal heir of the lessee shall he permitted in case of death of the lessee by the General Manager of the concerned District Industries Centre:(ii)transfer in the case of partnership shall be deemed to have taken place, if original allottee/partner reduce their stake to less than 50% and the conditions (a), (b) and (c) to clause (iii) below are fulfilled;(iii)in any other case, transfer of lease shall be permitted by the General Manager of concerned District Industries Centre if-(a)lease has been held by the existing lessee for at least 3 years,(b)a fee calculated @ Rs. 200/- per acre is deposited by the lessee and where land allotted to scheduled caste or scheduled tribe or beneficiary of Integral Rural Development Programme is to he transferred a fee calculated @ Rs. 400/- per acre is deposited, and(c)in all cases of transfer of lease, the transferee shall, in no case, have total saline area more than 15 acres including the land already held together with the land so transferred.(iv)In the case of non-payment of dues by the lessee the scheduled financial institutions to whom the allotted kind may have been mortgaged shall be free to sell/transfer the salt plot held by the lessee. Any sell/transfer of such salt plot shall not he treated as completed unless a fresh lease deed is executed by the buyer/transferee as per the provisions of these rules.]
