Section 11(g) in Rajasthan Water Resources Regulatory Act, 2012
(g)to fix the criteria for trading of water entitlements or quotas on the annual or seasonal basis by a water entitlement holder. These criteria shall among others include the following:-(i)entitlements except aggregate bulk water entitlements are deemed to be usufructuary rights which may be transferred, bartered, bought or sold on annual or seasonal basis within a market system and as regulated and controlled by the authority as established in the regulations of the Authority; and(ii)quotas of water determined by the seasonal or annual allocation assigned to an entitlement shall be volumetric usufructuary rights which may be transferred, bartered, bought or sold on an annual or seasonal basis within a market system as established and controlled by the regulations of the Authority;
