Section 36 in The Rajasthan Soil and Water Conservation Act, 1964
36. Prevention of action prejudicial to soil and water conservation.
(1)Any person who does any act on any land which is prejudicial to the interest of soil and water conservation shall be given notice by the Collector to show cause as to why orders prohibiting him from doing that act should not be passed.(2)On receipt of such notice the person shall suspend the act and the same shall remain suspended till the notice is discharged.(3)The person on whom the notice is served may, within thirty days of its receipt, file objections before the Collector.(4)The Collector shall dispose of the objection after allowing the objector an opportunity of being heard. In case the objection is allowed, the Collector shall discharge the notice. Otherwise he shall pass an order prohibiting the person from doing the act.
