Section 5(iii) in The Rajasthan Land Revenue (Allotment and Conversion of Lands for the Construction of Seed Godowns) Rules, 1965
(iii)The land shall be used strictly for the purpose for which it is aborted, or permitted to be converted, and the construction of the building for which the land is allotted or permitted to be converted shall be started within one year of the Sanction. The land shall be liable to resumption if the construction is not started within one year from the date of the sanction:
