Section 17(9) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968
(9)[ Notwithstanding anything contained in this rule:(i)the allot-tees belonging to Schedule Castes or Scheduled Tribes in Tribal Area Sub Plan (TSP), who already deposited 25% or more of the reserve price or the allot-tees who deposited less than 25% of the reserve price but deposits such remaining amount within six months, from the date of publication of these Amendment Rules, shall be entitled to get khatedari rights under these rules, provided the land still in their possession and they full-fill other conditions of allotment and otherwise eligible to get the khatedari rights. The amount excess of 25% already deposited, shall not be refunded.(ii)The person belonging to below poverty line who allotted land under these rules prior to publication of the said Amendment Rules, shall be entitled to get the Khatedari rights, provided the land still in their possession and they full-fill other conditions of allotment and otherwise eligible to get the khatedari rights. The amount already deposited shall not be refunded.]
