Section 14(3) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(3)The allottee shall have to cultivate at least 50% of the land in the first year- of allotment and the remaining area in the second year:Provided that this period may be extended by the Tehsildar by one year if, due to unforeseen causes over which the allottee had no control, he was unable to cultivate the land within the stipulated period.
