Section 25 in The Rajasthan Soil and Water Conservation Act, 1964
25. Liability of persons whose lands are not included.
(1)If in consequence of any work carried out under the plan, any person (including the Government) other than the beneficiary of the land in which the work is done, is likely to be benefited, such person shall pay such amount and within such time as the Board may determine, to the beneficiary of the land in which the work has been carried out if the work is carried out by him, or to the Government if the work is carried out by the Executive Officer:Provided that before any person is required to pay any such contribution, he shall be given a reasonable opportunity of making his representations, if any, in regard to the matter:Provided further that any such contribution may be waived by the Government in whole or in part in respect of any work carried out in hand owned and held by it.(2)If default is made in the payment such contribution within the time determined in that behalf in pursuance of sub-section (1), the Collector or any officer authorised by him in this behalf shall recover it from the defaulter and pay the same to the beneficiary of the land in which the work has been carried out in such manner as may be prescribed.
