Section 7 in The Rajasthan Colonisation (General Colony) Conditions, 1955
7. Mineral Rights.
(1)All existing rights to and over all mines and quarries in or under the said lands or any part thereof together with all easements theretofore enjoyed by the Government in respect of the said lands or any part thereof, and no grant, unless it is otherwise specifically provided, shall be interpreted as creating or transferring any rights in minerals whatsoever, but such rights shall be deemed to have been expressly excepted and reserved to the Government with liberty to search for work and remove any minerals existing on, over or below the land to which the grant relates, in as full and ample a way as if the grant had not been made; and for the full discovery, enjoyment and use of the rights in minerals so reserved, it shall be lawful for Government through its authorised agents or assigns or for any officer of the Government duly authorised in that behalf to enter upon the land and occupy it temporarily.(2)Areas excluded. - All rivers and streams and canals, water courses and drainage channels, excavated or otherwise utilised therefor, together with their beds and banks, and all grounds situated in the said lands or any part thereof as are or may be marked out as or for any distributary channel or channels.(3)All public thoroughfares existing on the land at the time when the grant is made together with any roads or paths, up to the width of 4 gathas which, though not yet made, have been marked out upon the ground or delineated in the plan or plans kept in the office of the Collector or the Colonisation Department.
