Section 4 in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
4. Survey of saline areas.
(1)The Government in the Industries Department may be a notification in the Official Gazette, authorise any officer of the [Industries Department] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] to conduct a survey and take samples from any area in the State of Rajasthan in respect of which he has reasons to believe that it is rich in salt contents.(2)Such officer, after conducting necessary survey and satisfying himself that salt can be manufactured in a particular area shall report the result to the officer-in-charge, with the assistance of the Tehsildar concerned, the officer-in-charge, shall get a may and statement contained khasra numbers, are (khasrawise), class/nature of land, owner's name etc. prepared alongwith these documents, the officer-incharge shall send a report to the Director. The director on satisfying himself on the result to the officer-in-charge may move the Government in the Revenue Department through the Government in the Industries Department for declaring the proposed area as saline area.
