Section 28 in The Rajasthan Irrigation and Drainage Act, 1954
28. Expenses to be paid by applicant.
(1)No such applicant shall be placed in occupation of such land or water course until he has paid to the person named by the Collector such amounts, as may be determined to be due as compensation for the land or water course so occupied or transferred, and for any damage caused by the marking out of occupation of such land, together with all expense incidental to such occupation or transfer.(2)If such compensation and expenses are not paid when demanded by the person entitled to receive the same, the amount may be recovered by the Collector, as if it were an arrear of land revenue, and shall, when recovered, be paid by him to the person entitled to receive the same.
