Section 14(d) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
(d)The lessee shall not in any way transfer, sublet, mortgage, sell, gift or m any other way alienate the area or any portion thereof except(i)in the event of death of the lessee the allotting authority shall permit transfer of lease to his legal heir(s),(ii)in case of any registered partnership firm if a new partner is to be added the same shall be permitted on payment of fee of Rupees one thousand per hectare or part thereof.(iii)in any other case, transfer of lease from the original allottee shall be permitted only after three years by the lessor for the remaining period subject to condition that the transferee pays Rupees one thousand per hectare or part thereof and makes an application to this effect along with the consent of the original allottee(s) and a fresh lease deed shall be executed for the remaining period.(iv)the division of the plot shall be permitted on the request of allottee by the Allotting Authority subject to payment of a fee of Rupees one thousand per hectare of total area of plot. Subject to conditions that after division no part shall be of less than four hectare, other conditions of allotment shall remain same and fresh lease deed shall be executed for remaining period, or(v)the plot can be mortgage in favour of any bank/financial institution for obtaining loan for the development of allotted plot. In case of sale of sue mortgaged plot by banks/Financial institutions the lease shall be transferred/renewed after clearing all Government dues from the date of handing over possession to the purchaser for the remaining period of lease.
