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State of Rajasthan - Section

Section 9 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

9. Lease Rent.

(1)The State Government shall by notification fix lease rent of land allotted under these rules for each saline area on the recommendation of the State Level Committee. In fixing such lease rent, the State Government shall consider salinity and availability of brine in such area:Provided that till such time as the lease rent is fixed by the Government an interim lease rent at the rate of Rupees four hundred per hectare per annum shall be charged and difference if any shall be paid within 6 months of fixation of lease rent.
(2)The lessee shall pay yearly lease rent as may be fixed by the Government every year in advance one month before the due date:Provided that if lessee pay lease rent in advance discount at the rate given below shall be given: -
S. No. Period of advance payment Discount
1. One year Nil
2. Five years Ten percent
3. Ten years Fifteen percent
(3)The allottee shall deposit the lease rent within 30 days from the date of allotment. The allotting authority or his nominee shall give the possession of the leased area within fifteen days from date of deposit of lease rent.
(4)Such rent shall be liable to be revised after every ten years and the enhancement in rent at each such revision shall not exceed 25 percent of the rent payable for the period immediately preceding such revision.