Section 7(iii) in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
(iii)the lease shall be for a period of ten years, or for so long as the lessee uses the well or the pumping set for purpose of irrigation, whichever is less, renewable at the end of ten years for further similar periods. [Government may terminate the lease earlier than the period of lease when considered necessary, after giving an opportunity of being heard to the lessee] [Substituted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.]:
