Section 5 in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
5. Declaration of land for digging of wells and installing of Pumping Sets.
- The Collector may, from time to time, declare any land specifying its location, Khasra No. area and other particulars to be land reserved for digging of wells or for installation of Pumping Sets and upon such a declaration it shall be reserved and be available for allotment under these rules:[Provided that land to be reserved for digging of wells shall ordinarily be Government land recorded as Gair mumkin, nadi (unculturable river) to having such under ground water:Provided further that the lands to be reserved for the purpose of pumping set shall be such lands as are situated near river beds.] [Inserted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.]
