Section 10(1) in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
(1)No person shall be granted any land for an Orchard under this statement unless and until he shall have deposited with the Collector, in cash, an advance of Rs. 10,000/- for an "A" class Orchard Block and Rs. 5,000/- for a "B" class Orchard Block:Provided that-(i)no such advance in cash shall be required of a grantee if he deposits, to the satisfaction of the Collector and duly endorsed and hypothecate in his favour, a security in the form of Government bonds, cash certificates and securities issued by the Central or the State Government or produces a fixed deposit receipt or bank guarantee of a bank approved by the Government,(ii)the Government shall not be responsible for any depreciation in the value of the security deposited or be liable to pay any interest on any security deposit and, whenever so required by the Collector, the grantee shall be bound to replace any security by a new one to the satisfaction of the Collector.
