Section 17(7) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(7)To pay such amount towards the cost of the survey and demarcation of the land of the village or chak as the Collector or [Irrigation Officer] [Substituted by Notification dated 02.06.1970-Rajasthan Gazette, dated 02.06.1970.] may determine whether the cost has already been incurred at the time of lease or may be incurred thereafter.
