Section 5(5) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(5)Right to create a Right of way and construct village roads. - The right to create or reserve a right of way, in favour of the Government or any person or persons or any class of persons or of the public generally and the right to construct inter or intra village roads, through or across the said lands or any part thereof, and not over a strip exceeding at any point 4 gathas in width, as the Collector may, from time to time, in public interest or for the benefit of any or all land-holders of the village or chak or for the protection and maintenance of any property or exercise of any right reserved to the Government, consider desirable and may by an order in writing, direct.
