Section 12(2) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(2)[ The lessee shall be liable to pay lease rent of land allotted to him as may be fixed by the Government:Provided that in the case of scheduled caste and scheduled tribe allottees and beneficiaries of Integrated Rural Development Programme the lease rent of land allotted shall he 50%:Provided also that at the time of allotment the lessee shall have to pay lease rent for 20 years in advance and in case of renewal of lease, the lessee shall have to pay lease rent for the 10 years in advance. The District Level (Saline Area Allotment) Committee may on the request of the lessee allow payment of lease rent and interest @ 12% p.a. in five equal annual installments:Provided also that from the date of commencement of Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) (Amendment) Rules, 1996 the allottees shall not be required to pay the land revenue and development charges as applicable prior to this amendment. However, any land revenue and development charges already collected by the State Government prior to this amendment shall not be refunded and arrears, if any, shall be recovered. However, the existing lease holders shall continue to pay lease rent and development charges for the remaining lease period. On renewal of the lease the lessee shall have to pay the lease rent as applicable at the time of renewal.] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.](iii)[x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]
