Section 70(1) in Rajasthan Tenancy (Government) Rules, 1955
(1)I/we am/are khatedar tenant(s) holding land in your subdivision and I/wc intend to lay an underground pipeline/new way/ enlargement or widening of an existing way through the holding of................for the purpose of irrigation /access in my/our holding and I/we therefore, apply for permission under sub-section (2) of Sec. 251-A of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955).
