Section 17 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
17. General Covenants.
- The tenant shall be and remain bound by the following obligations and shall be deemed to have entered into a covenant for their due performance or observance :-(1)Entry of Government officers. - To permit without let or hindrance all officers or servants of the Government and all other persons duly authorised by Government in that behalf to enter the land or any building thereon at all times and do all acts and things necessary for or incidental to-(a)the purpose of enforcing compliance with any of the terms or conditions of the grant, or of ascertaining whether they have been duly performed or observed, or(b)any purpose connected with full enjoyment discovery and use of the rights reserved to the Government:Provided that no residential building shall be so entered except at a reasonable time and after twenty-four hours notice.(2)Public rights and easements. - Not to interfere with the lawful use by the public and land holders of the village or chak of any thoroughfare on the land to which the grant relates or with the exercise by any third person of any rights and easements existing thereon at the time of the grant or which the grantee is bound by the terms of the grant to create or allow.(3)Boundary Marks. - At his own cost, when so required by the Collector, to erect permanent marks on the lands hereby leased, demarcating correctly the boundaries and limits thereof and at all times maintain the same in good repair in accordance with any directions from time to time issued by the Collector.(4)Disclosure of information. - To disclose by written acknowledgement to the officer authorised to grant the lease when it is applied for-(i)if he is in the service of the Government; or(ii)if the or any member of his family or any of his co-sharers in any other tenancy has previously received from the Government any lease or grant of land; and(iii)such other information or in-formations as the Government may from time to time in the rules prescribed for grant of lands to which this act has been applied require to be disclosed.Explanation. - In this clause expression "member of his family" mean the wife or any decadent of the grantee or of his paternal grand father or father, and such other person, who is or has been a member of the joint family of the grantee on or at any time after 31st December, 1947.(5)Construction of Water-courses Restrictions for. - Not to construct or alter any canals, water-courses or drainage channel upon the land without the permission of a competent [Irrigation Officer] [Substituted by Notification dated 02.06.1970-Rajasthan Gazette, dated 02.06.1970.].(6)Rectangulraisation of fields. - To carry out at his own cost Batbandi of his fields for purposes of rectangulraisation thereof.(7)To pay such amount towards the cost of the survey and demarcation of the land of the village or chak as the Collector or [Irrigation Officer] [Substituted by Notification dated 02.06.1970-Rajasthan Gazette, dated 02.06.1970.] may determine whether the cost has already been incurred at the time of lease or may be incurred thereafter.(8)Construction of Water-courses, culverts, bridges etc. and roads. - When called upon by the Collector:-(a)to construct at his own expense any water-course on the chak in which the land is situated and from which a supply of water is available for the land, or any road, path, culvert or bridge, necessary for the general convenience of the landholders of the chak or village in which the land is situated, and to maintain them in good repairs, or(b)to pay such amount towards the cost of the construction and maintenance as the Collector or [Irrigation Officer] [Substituted by Notification dated 02.06.1970-Rajasthan Gazette, dated 02.06.1970.] may determine, whether the cost has already been incurred at the time of grant or may be incurred thereafter,(c)when the grantee fails to construct or maintain in good repairs any water-course, road, path, culvert or bridge, the Collector may after 15 days notice to him, get the said watercourse, road, path, culvert or bridge, constructed or repaired departmentally or through a contractor or through such agency as he deems fit and recover the cost thereof from the grantee as arrears of land revenue.
