Section 7 in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
7. Conditions of allotment.
- All allotment of land under these rules shall be subject to the following conditions-(i)the land shall be given on Lease:(ii)the Lease money to be charged shall be Rs. 22/- per year:(iii)the lease shall be for a period of ten years, or for so long as the lessee uses the well or the pumping set for purpose of irrigation, whichever is less, renewable at the end of ten years for further similar periods. [Government may terminate the lease earlier than the period of lease when considered necessary, after giving an opportunity of being heard to the lessee] [Substituted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.]:(iv)the lessee shall have no right to sell, lease of sublet any portion of the land to any person or body of persons without the previous sanction of the Government:(v)the land shall be used only for the purpose for which it has been let out and for such allied purposes as are required for the lifting of water and its supply to the field to be irrigated:(vi)no permanent structure or buildings, except well and pump house shall be erected on the land without the previous sanction of the Government:(vii)the allottee shall have to dig the well or install a pumping set as the case may be within two years of the allotment:(via)on failure to fulfill any of the terms and conditions of lease, the lease shall be liable to cancellation and the land shall be taken back by the Government and in the event of such resumption, the lessee shall not be entitled to any compensation for any structure etc. that he may have put up.
