Section 14 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
14. Condition of Allotment.
(1)The allotment of land under these rules shall be on a Gair Khatedari tenancy with a right to ultimate conferment of Khatedari rights after the expiry of 10 years provided the allottee fulfills during this period the terms and conditions of allotment until Khatedari rights are conferred. The allottee shall have all the rights and be subjected to all liabilities of a Gair Khatedar tenant under the Tenancy Act:[Provided also that the allotment of land may be cancelled at any stage by the Collector before the expiry of a period of 10 years, if the land is required for public purpose:[Provided further the no such order to the prejudice of such person shall be passed without giving him an opportunity of being heard.] [Inserted by G.S.R. 110, Dated 26-10-78, published in Rajasthan Gazette Part 4(Ga), Dated 2-11-78, p. 313.][x x x] [Deleted by No. F. 6(12) Revenue 6/91/32, Dated 6-11-96.](2)Rent at the sanctioned rent rate applicable to the land, or if the land applied for and allotted is unassessed, at the lowest class of Barani land in the village for irrigated land at the Chahi or Nehri rates, as the case may be. for Chahi or Nehri irrigated lands of the village shall be payable from the first year of allotment.(3)The allottee shall have to cultivate at least 50% of the land in the first year- of allotment and the remaining area in the second year:Provided that this period may be extended by the Tehsildar by one year if, due to unforeseen causes over which the allottee had no control, he was unable to cultivate the land within the stipulated period.(4)The Collector shall have the power to cancel any allotment made by a Sub-Divisional Office [or a Tehsildar under the rules repealed by rule 21 of the rules] [Inserted by No., Dated, published in Rajasthan Gazette Part IV(Ga)(I) Extraordinary, Dated 28-12-74.] either suo-moto or on the application of any person in case the allotment has been secured through fraud or misrepresentation or has been made against rules or in case the allottee has committed breach of any of the conditions of allotment:Provided that no such order to the prejudice of any person shall be passed without giving such person an opportunity of being heard.(5)The allottee shall pay to the State Government the price of the walls and permanent, structures if any, existing on the land, as also the price of trees standing on the land at rates prescribed by rules made under section 80 and 81 of the Tenancy Act.(6)Before acquisition of Khatedari rights the allottee shall not construct any permanent structures or buildings other than a tank, well or dwelling a house within the meaning of an "improvement" as defined by clause (19) of section 5 of the Tenancy Act.(7)In case of land situated within a radius of 10 miles of Jaipur City the allottee shall also pay the rate of Fifteen rupees and 25 paisa per hi glia:Provided that, no such price shall be charged if the number of trees standing in a bigha of land is less than five.(8)The land shall be liable to be resumed by the State Government without, payment of compensation if-(a)it is not brought under cultivation strictly in accordance with the condition of allotment and it is not properly utilised:(b)it is sub let or transferred in contravention of the provision of Tenancy Act applicable to Gair Khatedar tenants:(c)it is found that the allottee was not a [landless agriculturist] [Substituted by G.S.R. 188, Dated 7-1-1983; published in Rajasthan Gazette Part 4(Ga)(I) Dated 10-2-83, p. 733.];(d)the allottee makes default in the timely payment of the price referred to in clause 5 of the rule and/or the annual rent: or(e)the allottee makes construction on the land in contravention of the allotment rules.(9)[ In case the land allotted in grass land or subject to erosion, the allottee shall have to undertake the work of soil conservation as and when directed by an officer of the Agriculture Department authorised in this behalf.] [Amended by G.S.R., Dated 3-4-72; published in Rajasthan Gazette Pt 4(Ga), dated 13-9-73, p. 134.]
