Section 22 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
22.
Persons getting allotment of land under clauses (a) and (b) of Rule 19 shall be bound to irrigate at least 25 percent of the land in command area allotted to each one of them during the first year of irrigation provided that irrigation water is let out to such land. On failure to fulfil this condition, the permanent allotment would be liable to be terminated.
