Section 10(3) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(3)After obtaining permission under the above provisos if required, the tenant shall pay to Government such value of the trees and brushwood existing on the land at the commencement of a tenancy as may be determined by the Sub-Divisional Officer or the Collector, as the case may be, and such sum shall be paid either in advance or in equal half-yearly instalments during the term of the tenancy, the first instalment being payable with the first instalment of lease money.
