Section 16(5) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
(5)The allottee shall have to pay the price of land allotted to him proportionate to the amount of compensation paid by the Government to the landowner for the land allotted to the allottee. In addition to the price of the land, the allottee shall also be liable to pay compensation for an improvement existing on the land as may be determined by the sub-Divisional Officer having regard to the provisions contained in section 75 of the Rajasthan Tenancy Act, 1955 and also compensation for the trees standing thereon at the rate prescribed under section 80 of the said Act.
