Section 163 in Rajasthan Panchayati Raj Rules, 1996
163. Temporary use of land.
(1)Panchayat shall not below any use of Abadi land free of charge, and shall charge lease rent for temporary use of land in religious fairs, cattle fairs, festivals, market area, open places.(2)Lease rent of not less than Rs. 2/- per square feet shall be charged annually for temporary use of Abadi land.(3)Lease rent shall be charged at double the rate in bazaar area.(4)The Panchayat shall prepare a survey record; prepared through a committee of three Panch has assisted by Secretary, indicating the area of Abadi land under temporary use in excess of Patta of land holder.(5)The Panchayat shall auction such sites for temporary use of land for running shop in big religious and other fairs well in advance after through publicity.
