Section 14(2) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(2)Rent at the sanctioned rent rate applicable to the land, or if the land applied for and allotted is unassessed, at the lowest class of Barani land in the village for irrigated land at the Chahi or Nehri rates, as the case may be. for Chahi or Nehri irrigated lands of the village shall be payable from the first year of allotment.
