Section 3(1) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(1)Notwithstanding anything contained in any law, instrument or order, protection and development of all lakes within the State, except private properties situated in such lakes, shall, with effect from the commencement of this Act, vest in the State Government and no person shall undertake any activity, whatsoever, within the boundaries of a lake or use or draw any produce or water from a lake otherwise than in accordance with the permission granted by the Authority in the prescribed manner.
