Section 18 in The Rajasthan Colonisation (General Colony) Conditions, 1955
18.
The grantee, whether by way of Ghair Khatedari tenancy or conferment of Khatedari right or otherwise, shall be and remain bound, jointly and severally with other lands holders and inhabitants of the chak or village, by the following obligations and shall be deemed to have entered into a covenant for their due performance and observance and to pay his share of their cost and maintenance: -(1)Construction of Masonry well or reservoirs. - To dig and construct within reasonable period a masonry well for drinking purposes or to construct two separate pucca lined reservoirs (Giggies) near the village Abadi site for use of human being and cattle respectively at a site approved by the Collector;(2)to manage and maintain in proper order, according to rule to be framed therefor separately, the common village pasture lands allotted by the Collector for common benefit of the inhabitants of the village or chak abadi;(3)Village forest. - To plant and maintain a village forest, according to the rules to be prescribed therefor separately for the common benefit of the inhabitants of the village or chak abadis at a site to be allotted therefor by the Collector.
