Section 3 in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007
3. Survey of Saline Areas.
(1)The Director/Commissioner may authorise any officer of the Industries Department to conduct a survey of Government land and take samples therefrom in respect of which he has reasons to believe that it is rich in salt contents and agriculture is not economically viable activity on it.(2)Such officer, after conducting necessary survey and satisfying himself that manufacturing of salt is economically viable in a particular area send report of the results to the Director/Commissioner. The Director/Commissioner shall get it mapped and prepare a statement containing khasra numbers, area (Khasrawise) and class/nature of land, etc. if brine density is 10% or more in the area. The Director/Commissioner shall send report to the Government.
