Section 9(2) in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
(2)If it is discovered at any time that the allottee has failed to cultivate the tube-well and as provided for in sub-rule (1) or that he has used the tube-well or tube-well land for any non- agricultural purposes, the tube-well land and the tube-well allotted shall be resumed by the Collector without payment of any compensation.
