Section 16(5) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
(5)The allottee shall be bound to co-operate fully in carrying out land development, works for optimum utilisation of irrigation waters and saving the land from any damage and he shall also be liable to pay any expenditure incurred or likely to be incurred in respect thereof by the State Government or by any other agency approved or authorised by the Government, on such terms and conditions as may be determined by the Colonisation Commissioner.
