Section 7 in The Rajasthan Colonisation (Model Villager And Farms By Literates) Conditions, 1955
7. Special Covenants.
- The grantee, whether by way of Ghair Khatedari tenancy or conferment of Khatedari rights or otherwise shall be and remain bound by the following additional obligations and shall be deemed to have entered into a covenant for their due performance and observance:-(1)Self-cultivation - To cultivate the whole land with his own hands but he shall be allowed to employ paid labour, except labour employed by way of share-in-crops to assist him in doing so.(2)Advice of Agriculture Department to be followed - Always to follow the advice of the Agriculture Department if given regarding the sowing of improved seeds, use of improved implements and methods and manure and fertilisers.(3)Use of improved Seeds - To sow in the land only improved seeds recommended by the Agriculture Department and for this purpose either purchase seed annually, or on each crop, from the Agriculture Department or from its seed agencies or from firms and other agencies recommended by it or retain in hand sufficient quantities of improved variety of seeds from his own produce to provide for his seed requirements for the succeeding year or crop.(4)Use of Improved Implements - To provide and use improved implements as may be supplied or recommended by the Agriculture Department provided that a minimum number of improved implements on the following scale shall always be maintained by the grantee per square or 25 bighas of his land: -(a)one furrow-turning plough of the type recommended by the Agriculture Department,(b)one bar harrow,(c)one Rabi drill (preferably of the automatic type, in which case one per two square will be sufficient),(d)one Kharif drill.(5)Maintenance of bullocks etc. - To maintain two pairs of bullocks or two camels per square of land allotted.(6)Line sowing of Wheat and Cotton - To sow all wheat and cotton crop by drill in lines as recommended by the Agriculture Department.(7)Breaking of Land after harvest - To break up initially all land after harvest by using a furrow-turning plough.(8)Use of Improved manure - To use in all his lands such fertilisers or green or composed manure as the Agriculture Department may. from time to time recommend and when so required by the said Department to green manure annually not less than 5 bighas per square of his lands.(9)Sale of produce to Agriculture Department - To give the Agriculture Department first preference to purchase for its seed requirements all pure seeds grown on the grant and surplus to his own requirements; such seed shall be purchased by that Department at the price which is the current rate for sale of ordinary seed at the nearest Mandi on such dates plus such premium as the Director of Agriculture may, from time to time prescribe.(10)Manure pits and Compost - To store all farm yard manure carefully in a properly constructed pit or pits and either collect in the same pit or compost in a separate pit or pits- all available waste matter on the holding.(11)Roughing of crops - To carry out periodical "roughing" of his crops as the Agriculture Department may advise.(12)Control of pests and Diseases - To adopt at his own cost such measure for the control of insect pests, crop diseases, and noxious weeds as the Agriculture Department may advise, or prescribe from time to time.(13)Multi-purpose Farming - To maintain at least five good breeding cows or she-buffaloes with himself and to maintain, jointly with other tenants of the estate, a bull approved by the Veterinary Department and when so required by the Collector, maintain on his Farm such Poultry or sheep-breeding units as may be prescribed by the Collector but it shall be at the option of the tenant to maintain both the classes of units or either of them as may suit him.(14)Alienation - Not to sublet at any time of his tenure the lands or any part thereof, or transfer or attempt to transfer the possession thereof or any right, title or interest therein or create or attempt to create any charge thereon.
