Section 5(1) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(1)All existing rights to and over all mines, minerals, quarries in or under the said lands or any part thereof together with all easements thereto for 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.
