Section 10 in The Rajasthan Colonisation (Fruit and Vegetable Gardens) Conditions, 1955
10. Advance and Security.
(1)No person shall be granted any land for an Orchard under this statement unless and until he shall have deposited with the Collector, in cash, an advance of Rs. 10,000/- for an "A" class Orchard Block and Rs. 5,000/- for a "B" class Orchard Block:Provided that-(i)no such advance in cash shall be required of a grantee if he deposits, to the satisfaction of the Collector and duly endorsed and hypothecate in his favour, a security in the form of Government bonds, cash certificates and securities issued by the Central or the State Government or produces a fixed deposit receipt or bank guarantee of a bank approved by the Government,(ii)the Government shall not be responsible for any depreciation in the value of the security deposited or be liable to pay any interest on any security deposit and, whenever so required by the Collector, the grantee shall be bound to replace any security by a new one to the satisfaction of the Collector.(2)Advance to be retained till observance of conditions. - The Collector will retain the said advance or Government bonds, certificates, securities or fixed deposit receipt or bank guarantee deposited in lieu thereof, as security for observance of these conditions and shall refund it to the tenant only if, on the termination of his Ghair Khatedari tenancy, he shall have duly observed all the conditions of this statement and, in the case of an orchard block, if the Horticulturist has also certified that the whole garden has been satisfactorily planted and that all the trees thereof have properly matured.Release of advance for construction of building and plantation of trees. - Provided that the Collector may from time to time release to the grantee such sum or sums from the said advance as the grantee may require for construction of buildings or plantation of trees stipulated for in conditions 11 and 13 of this statement if it is proved to his satisfaction that the grantee has already spent on the said purpose twice as much amount as is sought to be got released and that the stipulated number of trees have been duly planted according to the plan approved by the Horticulturist.
