Section 16 in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975
16. Terms and conditions of allotment.
(1)The Rajasthan Colonisation (General Colony) Conditions, 1955, shall apply to all allotments of land made under these rules.[(1-a) In case where allotment of land is made to a married agriculturist, the allotment shall be made in the joint name of husband and wife and the allottee, in such case, shall be deemed to be joint allottee.] [Inserted by Notification No. F. 4(17) Col./97, dated 11.9.2002-Rajasthan Gazette, Part IV-C(I), dated 19.9.2002, page 27. = 2003 RSCS/Part II/page 2/H. 3.](2)All allotments made under these rules shall be subject to the provisions contained in the Rajasthan Government Grants Act, 1961 (Rajasthan Act 20 of 1961).(3)Subject to the provisions of the Act, the Rajasthan Colonisation (General Colony) Conditions, 1955 and these Rules, all allotments of Government land made under these rules shall be on a permanent basis and the allottee shall ultimately be eligible for the Conferment of khatedari rights in the land so allotted.(4)An allottee shall be bound to irrigate at least 25% of the land allotted to him in the command area during the first year of irrigation provided that sufficient water is made available for irrigating the land, On his failure to fulfil this condition the allotment of land shall be liable to cancellation by the Allotting Authority and upon cancellation of the allotment the land shall revert to the State Government free of encumbrances and the allottee shall not be entitled to any compensation.(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.(6)[ If the concerned District Magistrate reports that any allottee of land is involved in any anti-national activities, the allotment of land shall be liable to cancellation by the allotting authority and upon cancellation of allotment, the land shall revert to the State Government free of encumbrances and the allottee shall not be entitled to any compensation. The report of the District Magistrate shall be final and the allotting authority shall be bound to accept the same.] [Inserted by Notification No. F. 4(2) Col./92, dated 12.3.1992 - Rajasthan Government Gazette, Extraordinary, Part IV-C, dated 4.6.1992, page 234.]
