Section 10 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
10. Rights of the tenant.
- Except as otherwise provided the lease shall be deemed to include the exercise and use of all rights, easements and appurtenances belonging and appertaining to the land and the tenant may take to himself all natural products growing on the surface of the land:Provided that:-(i)Trees and Brushwood. - If the land leased was unoccupied and had not been under cultivation before the commencement of the lease and to reclaim and make it fit for cultivation it is necessary for the tenant to clear off the trees and brushwood growing thereon the tenant may, with the previous permission of the Sub-Divisional Officer, cut and remove such of the trees and brushwood, as the said Sub-Divisional Officer may determine to be absolutely necessary to render the land fit for cultivation;(ii)if any land has already been cultivated before the commencement of the tenancy, the tenant shall not cut, without the previous permission of the Sub-Divisional Officer any tree standing on the land at the commencement of the tenancy.(2)After obtaining permission under the above provisos the tenant shall cut the trees in such manner as to leave standing on the land five times as many trees as there are killas or Bighas in the land. The trees to be so left standing shall be mature ones and will as far as possible be left on or along the Batbandi line of each killa or along the water-course of the land.(3)After obtaining permission under the above provisos if required, the tenant shall pay to Government such value of the trees and brushwood existing on the land at the commencement of a tenancy as may be determined by the Sub-Divisional Officer or the Collector, as the case may be, and such sum shall be paid either in advance or in equal half-yearly instalments during the term of the tenancy, the first instalment being payable with the first instalment of lease money.(4)Any tree not cut before the expiry of the term of the tenancy and any tree or trees cut but still lying on the land when the period of the tenancy expires shall be the property of the Government.
