Section 9 in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
9. Obligation to cultivate.
(1)The allottees shall be under an obligation to bring two-third of the land under cultivation within 2 year of the allotment and the remaining one-third of the land may be utilised by him for any other purpose connected with agriculture.(2)If it is discovered at any time that the allottee has failed to cultivate the tube-well and as provided for in sub-rule (1) or that he has used the tube-well or tube-well land for any non- agricultural purposes, the tube-well land and the tube-well allotted shall be resumed by the Collector without payment of any compensation.
