Section 84 in Rajasthan Land Revenue (Land Records) Rules, 1957
84. Area not available for cultivation (Unculturable area).
- The following lands may be considered as 'Not available for cultivation:-(a)Lands which have been demarcated as reserved forest area and are governed by the Forest Regulations.Area under forest will include all lands classed as forests under any legal enactment dealing with forests or administered as forests, whether State-owned or private, and whether wooded or maintained as potential forest land.(b)Rocks and hills whose slopes and tops are so rocky or steep as to render them unfit for any cultivation.(c)Land covered by khaddaras (Gullies and revines) land whose cultivation is unprofitable and barren (usar) lands.(d)All land which are covered by house, dwellings Abadi compounds streets, lands, cremation grounds, burial-grounds, cattle-pounds, camping-grounds (Padaos), Rudis where refuse is collected, the lands forming the embankments and 'Pals' of tanks, well structures and such lands and parts of tank bed which remain constantly sub-merged in water target shooting-grounds (Chandmari), parade grounds, roads, railways, rivers, Nallas, reservoirs, all lands which are reserved for construction of any road or railway, aerodromes, mines and quarries and lands from where earth is excavated for potteries, earthenwares and other miscellaneous purposes.(e)Lands reserved by Government for pasturing e.g., 'Johars or pennanent pastures and other grazing grounds.
