Section 25(1) in The Rajasthan Soil and Water Conservation Act, 1964
(1)If in consequence of any work carried out under the plan, any person (including the Government) other than the beneficiary of the land in which the work is done, is likely to be benefited, such person shall pay such amount and within such time as the Board may determine, to the beneficiary of the land in which the work has been carried out if the work is carried out by him, or to the Government if the work is carried out by the Executive Officer:Provided that before any person is required to pay any such contribution, he shall be given a reasonable opportunity of making his representations, if any, in regard to the matter:Provided further that any such contribution may be waived by the Government in whole or in part in respect of any work carried out in hand owned and held by it.
