Section 13(12) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(12).(a) The allottee shall not in any way substantially reduce or destroy the productive capacity or do any act which is destructive or injurious to the allotted land over which he has planted trees or make it unfit for productive use.(b)The allottee shall have no right to cultivate the said land for growing agricultural crops except interculture for fuel wood or fodder and shall use the land for growing trees only.(c)No improvement over the land shall be permitted except the activities which is incidental to growing of trees and their tending.(d)The allottee shall not interfere with any existing easement or customary rights of the public or of the owner of adjoining lands over the said land.
