Section 20(10) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(10)The plot leased shall be used only for the purpose of manufacture of salt and its bye-products or for establishment of composite salt unit as the case may be:Provided that the lessee may use five percent of the total allotted area for the purpose of construction of godown, office labour quarters, processing plant. The construction shall have to be removed by him on the expiry of the lease period. If lessee fails to dismantle and remove the raised building and material etc. within a period of forty-five days from the expiry or termination of lease, as the case may be, then such building and the material shall be dismantled and removed by the lessor at the cost of the lessee and no claim on account of the cost of such building or material shall be entertained.
