Section 16(4) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(4)An allottee shall be bound to irrigate at least 25% of the land allotted to him in the command area during the first year of irrigation provided that sufficient water is made available for irrigating the land, On his failure to fulfil this condition the allotment of land shall be liable to cancellation by the Allotting Authority and upon cancellation of the allotment the land shall revert to the State Government free of encumbrances and the allottee shall not be entitled to any compensation.
