Section 15(1) in The Rajasthan Colonisation (General Colony) Conditions, 1955
(1)The Government may, from time to time, fix such rate or rates of Nazrana or purchase money, payable in lump sum or instalments, at which Government lands will be granted and no such lands shall be allotted to any person except on pre-payment of the whole purchase money thereof or his entering into written covenant to make its payment, from the date of commencement of his grant by way of a Ghair Khatedar, in such instalments as the Collector may, in accordance with the general or special orders of the Government direct.
