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State of Rajasthan - Act

The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970

RAJASTHAN
India

The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970

Rule THE-RAJASTHAN-LAND-REVENUE-ALLOTMENT-AND-CONVERSION-OF-LAND-FOR-SALINE-AREAS-RULES-1970 of 1970

Published on 12 March 1970
Commenced on 12 March 1970
[This is the version of this document from 12 March 1970.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970Published vide Notification G.S.R. 109, Dated 12-3-1970; published in Rajasthan Gazette Extraordinary Part 4-C(1), Dated 20-3-70, p. 371(6)In exercise of the powers conferred by clause (XLIV) of sub-section (2) of Section 261 read with Section 102 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956), the State Government hereby makes the following rules prescribing the conditions of which land for the purpose of the salt industry may allotted in the State of Rajasthan, namely-

1. Short title.

- These rules may be called [the Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

2. Definitions.

- In these rules, unless the subject or context otherwise requires-

(a)[ "Beneficiary" of the Integrated Rural Development Programme" means a person who has been identified as being below the subsistence level and included in the integrated Rural Development Programme and certified as such by the Collector or his authorised representative;] [Added by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.]

(aa)"Director" means the Director of Industries [x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] Rajasthan;

(b)"Directorate" means the office of the Director of Industries [x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] Rajasthan:

(bb)[ "District Level (Saline Area Allotment) Committee" means the Committee constituted under rule 6-A";] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(c)"Form" means form appended to these rules:

((cc) "General Manager, District Industries Centre" means the officer incharge of the concerned District Industries Centre:] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(d)"Government" means the Government and the State of Rajasthan Respectively:

(dd)[ "Integrated Rural Development Programme" means a programme undertaken by the State Government, to identify the poorest person subsisting below the poverty line as well as the subsistence level and residing in a rural and to provide productive assets and benefits for their economic upliftment:] [Added by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.]

(e)[ "Officer in charge" means any officer, including General Manager, District Industries Centre, appointed by the Director to perform the duties of the officer in charge in this behalf:] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(f)"Open area" means a saline area other than a reserved area:

(g)"Reserved area ' means a saline area in which salt is manufactured by or under the Control of the Government of Rajasthan and/or the Central Government:

(h)"Saline area" means an area of land suitable for the manufacture of salt and so declared by the Government under rule 5;

(i)"Salt" means Sodium Chloride manufactured from the brine available from springs and lakes or from saline earth or mines:

(j)"Society" means a Society registered under Co-operative Societies Act. 1965 (Rajasthan Act 13 of 1965).

3. Applicability of these rules.

- These rules shall apply to Saline Areas 1965 (Rajasthan Act) in the State of Rajasthan.

4. Survey of saline areas.

(1)The Government in the Industries Department may be a notification in the Official Gazette, authorise any officer of the [Industries Department] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] to conduct a survey and take samples from any area in the State of Rajasthan in respect of which he has reasons to believe that it is rich in salt contents.

(2)Such officer, after conducting necessary survey and satisfying himself that salt can be manufactured in a particular area shall report the result to the officer-in-charge, with the assistance of the Tehsildar concerned, the officer-in-charge, shall get a may and statement contained khasra numbers, are (khasrawise), class/nature of land, owner's name etc. prepared alongwith these documents, the officer-incharge shall send a report to the Director. The director on satisfying himself on the result to the officer-in-charge may move the Government in the Revenue Department through the Government in the Industries Department for declaring the proposed area as saline area.

5. Declaration of Saline area.

- The Government in the Revenue Department may. after consulting the Collector concerned, if necessary, declare by publishing a notification in the official gazette, any area in respect of which a report is received under rule 4, as a Saline area.

6. Transfer of Saline area.

(1)As soon as an area is declared as saline area, it shall stand transferred to the control of the Government in Industries Department.

(2)The Government in the Industries Department may by a notification in the official gazette declare a Saline area to be an open area or a reserved area. The Director shall divide and demarcate suitable plots out of the open area.

(3)When an area that has been declare as a saline area under rule 5, subsequently declare to no longer a saline area it shall stand re-transferred to the Government in the Revenue Department and the allotment made if any shall be deemed to have been cancelled.

6A. [ District Level (Saline Area Allotment) Committee. [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

- Allotment under these rules shall be made by a District Level (Saline Area Allotment) Committee consisting of the following]-

1.	Collector of the District	Chairman
2.	Sub-Divisional Officer of the Concerned Saline Area	Member
3.	Member of Rajasthan State Legislative Assembly of theconcerned Saline areas	Member
4.	A nominee of the Director not below the rank of DeputyDirector of Industries	Member
5.	General Manager. District Industries Centre	Member Secretary

The quorum of the Committee shall be three.

7. [ Invitation of applications for allotment. [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(1)Where the [General Manager District Industries Centre] considers that applications may be invited for allotment of vacant salt plots, he shall call applications for allotment of plots in the open area for salt, manufacturing one lease-hold basis by publishing a notification in Form I in the Official Gazette which may also be published in any newspaper which in the opinion of the [General Manager District Industries Centre] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] has a sufficiently vide circulation so as to ensure vide publicity.

(2)An application under sub-rule (1) shall be made within a period of 30 days from the date of the publication of notification in the Official Gazette. An application submitted after the said period of 30 days shall be liable to be rejected:[Provided that all applications for allotment of saline areas shall be entertained by registered post. The applications received in any other manner shall be rejected.] [Substituted by G.S.R. 69, Dated 20-9-1982; published in Rajasthan Gazette Part 4(Ga)(I), Dated 30-9-82, p. 390.]

(3)An application made under tills rule shall, as far as practicable be disposed of within a period of 90 days from the last date fixed for submission of applications. All applications not disposed of and pending on the date of commencement of the Rajasthan Land Revenue (Saline Area Allotment) (Amendment) Rules, 1979 shall be deemed to have been rejected.

7A. [ Fixation of lease rent. [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

- The State Government shall fix lease rent of land allotted under these rules for each saline area on the recommendation of the District Level (Saline Area Allotment) Committee. In fixing such lease rent, the State Government shall have regard to the salinity and availability of brine in such area:Provided that till such time as the lease rent is fixed by the Government an interim lease rent @ Rs. 100/- per acre annum shall be charged:Provided further that for the conversion of the khatedari land the lease rent shall be 25% of the rates applicable for the allotment.]

8. Application for allotment.

- Any person who is not a minor or [a partnership firm or] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] a society desirous of taking on lease any open area may submit an application to the officer in charge in Form II.

9. Extent of area for allotment.

- The area to be allotted for the manufacture of salt, shall ordinarily be not less than [eleven] [Added by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.] acres and not more than [Fifteen acres] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]:[Provided that where the State Government deem appropriate, it can allot area beyond fifteen acres. The State Government may authorise the Director to allot area less than eleven acres] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].[x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

10. Disposal of applications.

(1)The [General Manager, District Industries Centre] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] shall enter or cause to be entered all application received by him in a register to be maintained in Form III.[x x x] [Deleted by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.]

(2)[ [General Manager District Industries Centre] [Substituted by G.S.R. 69, Dated 20-9-1982; published in Rajasthan Gazette Part 4(Ga)(I), Dated 30-9-82, p. 390.] shall, after necessary security, submit the application to the [District Level (Saline Area Allotment) Committee] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] which shall, subject to the provisions of these rules dispose them off in such manner as it may deems fit].[x x x] [Deleted by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.]

(3)Notwithstanding anything contained in these rules the Government may order that the lease of any open area or are as shall be given by auction.

11. Reservation and priorities.

(1)The applicants belonging to the Scheduled Castes and Scheduled Tribes and to [beneficiaries of the Integrated Rural Development Programme] [Substituted by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.] shall be entitled to the allotment of the plots to the extent of 30% of the total area available for allotment. However, where the area applied for and allotted to the applicants belonging to this class falls short of 30% of the total area the balance of area may be treated as unreserved and allotted as such.[(1-A) The Ex-servicemen shall be entitled to the allotment of 10% of the total area of allotment. However, where the area applied for the allotted to the applicants belonging to this class falls short of 10% of total area the balance of the area may be treated as unreserved and allotted as such] [Inserted by G.S.R. 88, Dated 31-12-1985; published in Rajasthan Gazette Part 4(Ga)(I), Dated 6-1-86, p. 34].

(2)[ Where the number of applications received is more then the number of plots available for allotment the order of priority amongst the applicants shall be decided on the basis of residence. First preference shall be given to inhabitants of the Panchayat where the Saline area is situated to be followed by inhabitants of the concerned Tehsil District and State in that order.After sorting out the applications in accordance with priorities as above, the allotment shall be made by draw of lots] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].

(3)[x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

12. Conditions of Allotment.

- [(1) The allotment shall be by way of lease for a period of 20 years in the first instance, renewal for a further period of 10 years by the General Manager, District Industries Centre. The lessee shall have to pay rent at such rates as may be in force at the time:] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].Provided that application for renewal shall be submitted to the General Manager. District Industries Centre six months before the date of expiry of lease. In case where the lessee has failed or fails to submit application for renewal within the said period, the same may be submitted within two years of the expiry of lease on payment of late fee of Rs. 2/- per acre per day. On the date of expiry of two years, the Government, may consider renewal of lease on payment of prescribed fee:Provided further that where completed application for renewal with prescribed lease rent and late fee, if any is submitted to the competent authority the. same shall be disposed of with in 30 days of the receipt of application failing which it shall he presumed to have been renewed. The competent authority in that case shall issue an order of renewal thereon:Provided also that allottees who did not apply for renewal in time or where applications for renewal were rejected on the time limit ground they may apply for above terms within a period of 6 months from the date of commencement of the Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) (Amendment) Rules, 1996:Provided also that after the expiry of the period of initial allotment or subsequent renewal of the lease the Government may revise the lease rent as it may deem fit:Provided also that during the period of lease the lessee may surrender the lease after giving notice in writing to the Collector one month before the date with effect from which he intends to surrender the lease:Provided also that the Collector may terminate the lease if he is satisfied that the lessee is not utilising the land for the purpose for which it was leased out after giving opportunity to the lessee to show cause against the proposed termination of his lease. The lease shall be renewed only if the General Manager, District Industries Centre is satisfied that the conditions laid down in the original lease have been fulfilled.

(2)[ The lessee shall be liable to pay lease rent of land allotted to him as may be fixed by the Government:Provided that in the case of scheduled caste and scheduled tribe allottees and beneficiaries of Integrated Rural Development Programme the lease rent of land allotted shall he 50%:Provided also that at the time of allotment the lessee shall have to pay lease rent for 20 years in advance and in case of renewal of lease, the lessee shall have to pay lease rent for the 10 years in advance. The District Level (Saline Area Allotment) Committee may on the request of the lessee allow payment of lease rent and interest @ 12% p.a. in five equal annual installments:Provided also that from the date of commencement of Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) (Amendment) Rules, 1996 the allottees shall not be required to pay the land revenue and development charges as applicable prior to this amendment. However, any land revenue and development charges already collected by the State Government prior to this amendment shall not be refunded and arrears, if any, shall be recovered. However, the existing lease holders shall continue to pay lease rent and development charges for the remaining lease period. On renewal of the lease the lessee shall have to pay the lease rent as applicable at the time of renewal.] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(iii)[x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(4)The lessee shall execute a lease deed in Form IV within thirty days from the date of sanction of lease. [In case where the lessee fails to submit the lease deed within stipulated time period, the same may be submitted on payment of late fee of rupees 50/- per day up-to 3 months from the date of order of allotment. After the expiry of 3 months the allotment shall stand cancelled.] [Added by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(5)[ The possession of the area under the lease shall be given by the General Manager, District Industries Centre within 15 days from deposit of lease amount] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].

(6)[x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(7)[ The lessee shall not sublet, mortgages, sell, gift in any other way, alienate the area or any portion thereof except in the following conditions and in the following manner:-

(i)transfer of lease to legal heir of the lessee shall he permitted in case of death of the lessee by the General Manager of the concerned District Industries Centre:

(ii)transfer in the case of partnership shall be deemed to have taken place, if original allottee/partner reduce their stake to less than 50% and the conditions (a), (b) and (c) to clause (iii) below are fulfilled;

(iii)in any other case, transfer of lease shall be permitted by the General Manager of concerned District Industries Centre if-

(a)lease has been held by the existing lessee for at least 3 years,

(b)a fee calculated @ Rs. 200/- per acre is deposited by the lessee and where land allotted to scheduled caste or scheduled tribe or beneficiary of Integral Rural Development Programme is to he transferred a fee calculated @ Rs. 400/- per acre is deposited, and

(c)in all cases of transfer of lease, the transferee shall, in no case, have total saline area more than 15 acres including the land already held together with the land so transferred.

(iv)In the case of non-payment of dues by the lessee the scheduled financial institutions to whom the allotted kind may have been mortgaged shall be free to sell/transfer the salt plot held by the lessee. Any sell/transfer of such salt plot shall not he treated as completed unless a fresh lease deed is executed by the buyer/transferee as per the provisions of these rules.]

(8)The area leased shall be used only for the purpose of manufacture of salt and its by-products and for no other purpose:[Provided that the lessee may erect on the plot allotted to him, any building upto [1000] [Inserted by G.S.R. 130, Dated 20-7-1976; published in Rajasthan Gazette Ordinary Part 4(Ga)(I), Dated 20-2-76, p. 687.] sq. feet required for godown/storing salt or manufacturing implements for salt purpose [xxx] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] and such building, with its material etc. shall be removed by him at the expiry of the lease period or sooner determination thereof at his own expenses within one month. If the lessee fails to dismantle and remove the erection mid material, etc. within the said period, the erection shall be dismantled and removed by [Collector] [Substituted by Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] at the cost of the lessee and no claim, on account of the cost or compensation for the same shall be entertained.] [Substituted by Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(9)The lessee shall not undertake any work that may intended to damage or reduce the yield of salt from the leased area or destroy its future capacity for salt production.

(10)The lessee shall commence manufacture of salt on the leased area within six months of the date of delivery of possession and shall see that the area does not remain idle for a continuous period of 12 months during the period of lease.

(11)[ On contravention of sub-rules (4), (8), (9) and (10) above the Collector may determine the lease and recover possession of the area so allotted] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].

(12)The [Collector] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] can also determine the leases in case of mismanagement by giving one month's notice to the lessee.

(13)The lease can also be determined by the Government at any time during its currency if the area is required for public purposes or in the public interest after giving due opportunity to the lessee to show cause against the proposed termination.[x x x] [Explanation deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

13.

If the lessee fails to pay the amount due within one month from the date on which it falls due for payment, interest at the rate of twelve per cent per annum shall be charged on the amount in arrears-from due date till the amount is paid.

14.

If the amount due together with interest thereon be not paid within two months from the due date, or such further period not exceeding six months as the Director may allow, or if the lessee commits a breach of any of the conditions annexed to the lease, the Director may after giving an opportunity to the lessee to be heard, determine the lease, and

(a)Resume the possession of the area:

(b)[xxx] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(c)recover the dues as arrears of land revenue under the Rajasthan Land Revenue Act, 1956 (Act No. 5 of 1956).

15. Intimation of lease.

- Intimation of all leases granted under these rules shall be sent by the Director to the Salt Commissioner, Government of India [x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].

16. Licence for manufacture.

- It shall be obligatory for the lessee to commence manufacture of salt only after obtaining a licence from the Salt Commissioner, Government of India and to keep the same renewed for the period for which the lease is granted.

17. Return and inspections.

- Every lessee shall submit periodical returns and statements in such forms and other returns of statements as the Director may, from time to time, require and all accounts and register of the lessee shall be open to inspection by the Director, [the Collector] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.], the officer in charge or any other person authorised by the Director, in this behalf.

18. Director's report.

- An annual report in regard to allotment of areas and manufacture of salt by the lessee shall be submitted by the Director to the Government.

19. Appeals.

- [(1) An appeal against the orders passed under these rules by the General Manager District Industries Centre/Collector shall lie to the Director, who may pending decision of appeal issue provisional orders staying execution of orders passed by the General Manager, District Industries Centre/Collector] [Substituted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.].

(2)[ An appeal against the orders passed under these rules by the Director shall lie to the Government, Industries Department.] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

(3)[] [Renumbered by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] Every appeal preferred under this rule must be presented within thirty days of the order appealed against in a stamp paper worth Rs.5/-.

20. Interpretation of Rules.

- If any difficulty arises in the application or interpretation of any of these rules, it shall be decided by the [Revenue Department] [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part, IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] State Government whose decision thereon shall be final.

21. [ Regularisation. [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]

- The allotment of saline area under the non-statutory rules, order. Bapi patta category or saline area held under exchange of any other valid documents may be regulated by the Director on such terms and conditions as may be laid down by the Government.].[22] [Renumbered by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]. Repeal and Saving.- The Rajasthan Land Revenue (Saline Areas Allotment) Rules. 1962 and all rules and orders corresponding to these rules in force immediately before the commencement of these rules are hereby repealed. Provided that any order made or action taken under the rules or orders so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.QkeZ ua0 1 fu;e 7(1)][Office of the General Manager Distt. Industries Centre]foKkfIrjktLFkku Hkw&jktLo [[Substituted from No. 1 & 2 vide G.S.R. 50 dated 24-9-83, published in Rajasthan Gazette Extraordinary, 4 (Ga) I dated 3-10-83, Pages 181-183.](yo.k {ks= vkoaVu) fu;e] 1970 ds fu;e 7 ds vuqlj.k esa loZlk/kkj.k dks lwfpr fd;k tkrk gS fd fuEu LFkkuksa ij muds le{k n'kk;hZ x;h foKkfIr ds vuqlkj [kqyk {ks= ?kksf"kr fd;k tk pqdk gSA

dz0la0	{ks=dk uke	ftyk	[kqyk {ks=?kksf"kr djus dh foKkfIr	fjDrHkw&[k.Mksa dh la0 ,oa {ks=Qy(,dM+esa)
xzke	rg0
1	2	3	4	5	6

bu {ks=ksa esa yo.k mRiknu gsrq Hkw&[k.Mksa ds vkoaVu ds fy, bPNqd O;fDr@laLFkk,a vius izkFkZuk&i= fu/kkZfjr izi= esa Hkjdj v/kksgLrk{kjdrkZ ds dk;kZy; esa jftLV~MZ iksLV }kjk gh izLrqr dj ldrs gSaA fyQkQs ij "ued dk Hkw&[k.M gsrq vkosnu&i=" fy[kk tkuk vko';d gSA vU; ek/;e ls Hksts x, vkosnu&i=ksa ij fopkj ugha fd;k tk,xkA izkFkZu&i= bl foKkfIr ds jktLFkku jkt&i= esa izdkf'kr gksus dh rkjh[k ls rhu fnu dh vof/k esa izkIr gks tkus pfkg,AuksV%& 1- fjDr Hkw&[k.Mksa ds lUnHkZ esa leLr tkudkjh lEcfU/kr {ks= ds ftyk m|ksx dsUnz o yo.k m|ksx fujh{kd ,oa funs'kky; m|ksx foHkkx] jktLFkku] t;iqj ls dj ldrs gSaA

2.

- vuqlwfpr tkfr@tutkfr ,dhd`r xzkeh.k fodkl ;kstuk ds vUrxZr p;fur izkFkhZx.k lEcfU/kr@vf/kdkjh ds izek.k&i= dh lR; izfr izsf"kr djsaA

3.

- izkFkZuk &i= bl foKfIr ds jktLFkku jkt&i= esa izdkf'kr gksus dh rkjh[k ls rhl fnu dh vof/k esa jftLV~MZ iksLV }kjk gh izkIr fd, tk,axsA bl vof/k ds i'pkr~ izkIr vkosnu&i= Lohdkj ugha fd, tk,axsA

4.

- tks izek.k&i= layXu fd, tk,a mu ij izekf.kr djus okys vf/kdkjhh ds gLrk{kj ,oa lhy yxh gqbZ gksuh pkfg,Aiz/kku izcU/kd ftykm|ksx dsUnz"QkWeZ ua0 2yo.k {ks=----------------------esa vkoaVu gsrq izkFkZuk&i=izsf"kfr%&iz/kku izcU/kdftyk m|ksx dsUnzegksn;]vkidh foKfIr la0------------------------fnukad--------------------------ds dze esa izkFkhZ dks d`i;k yo.k {ks=------------------------rglhy------------------------ftyk--------------------------------esa ,d Hkw&Hkkx yo.k mRiknu gsrq vkoaVu djus dk d"V djsaA bl laca/k esa izkFkhZ fuEukafdr lwpuk dks izLrqr dj jgk gS@jgs gSaA

1.

- izkFkhZ dk iwjk uke irk%&uksV%& (;fn lgdkjh lfefr gS rks mldh iath;u la[;k mu fu;eksa dh izfr lnL; la[;k o izLrkouk dh izfr layXu djsa)A

1.

- izkFkhZ dk fuokl LFkku------------------xzke rglhy----------------iapk;r lfefr-------------ftyk----------------jkT;(-----------)fuokl LFkku ds fy, lEcfU/kr mi&[k.M vf/kdkjh@rglhynkj dk izek.k&i= (lfVZfQdsV) layXu djsaA

2.

- izkFkhZ dh vk; o orZeku O;olk;%&

3.

- izkFkhZ dh vkfFkZd fLFkfr laca/kh izek.k&i=%&uksV %& (;g ,dhd`r xzkeh.k fodkl ;kstuk ds vUrxZr p;fur O;fDr;ksa ij ykxw ugha gS)A

4.

- ;fn izFkZuk&i= Hkkxhnkjh dh vksj ls gS rks leLr Hkkxhnkjksa ds uke rFkk vk;q n'kkZ,a jftLV~kj vkWQ QkWeZ ds lfVZfQdsV dh izfr Hkh yxkosaA

5.

- yo.k mRiknu@O;olk; (V~sM) lEcU/kh vuqHko dk fooj.k--------------(y?kq m|ksx) esa dze la[;k-------------fnukad--------------ij iathd`r gSA ekU;rk izkIr O;olk; laxBu tks okf.kT; dj foHkkx esa dze la[;k-------------fnukad-----------------ij iathd`r gS] ds ;gkWa fnukad-----------------ls-------------rd ds in ij dk;Z dj pqdk gS@bl vof/k ds fy,-------------------:0 ikfjJfed izkIr fd;k (izek.k&i= layXu gS)A

6.

- ;fn izkFkhZ dks ;k mlds fdlh Hkkxhnkj dks vyx&vyx {ks= esa Hkwfe vkoaVu gqbZ gks rks mldk fooj.k--------------------

7.

- ;fn vkosnd vuqlwfpr tkfr@tutkfr@,dhd`r xzkeh.k fodkl ;kstuk ds vUrxZr p;fur gks rks lEcfU/kr vf/kdkjh ds izke.k&i= dh lR; izfr izLrqr djsaA

8.

- vkoaVu gsrq pkgs x, Hkw&Hkkx dk fooj.k [kljk ua0------------IykaV ua0---------------{ks=Qy--------------------

9.

- izkFkhZ }kjk yo.k mRiknu {ks= esa izkIr fMxzh@fMIyksek dh izekf.kr izfr o f'kf{kr csjkstxkj o fodykax gksus dk izek.k&i= layXu gSAeSa izekf.kr djrk gwWa fd mijksDr nh xbZ leLr lwpuk,a esjh tkudkjh ds vuqlkj lgh gSa o eq>s@gesa yo.k {ks=ksa dss vkoaVu lEcU/kh 'krsZ o fu;e eatwj gSaALFkkuizkFkhZ ds gLrk{kjgLrk{kj izekf.kr(jktif=r vf/kdkjh vFkok ifCyd uksVjh }kjk)Form IIIProforma of the Register in which applications for allotment of Salt Areas are being entered according to serial number.

S. No.	Name and Address of applicant	Date & Time of the receipt of applications	Situation and boundaries of area applied for	Remarks
1	2	3	4	5

Form IV[Rule 12 (IV)]Lease DeedThis Lease is made the..............day of..............between the Governor of the State of Rajasthan (hereinafter called the "Lessor" which expression shall unless excluded by or repugnant to the context include his successors in Office and permitted assigns) to the one part and Shri............. S/o............. R/o........... (hereinafter called the "lessee" which expression shall unless excluded by or repugnant to the context, include his heirs, successors, executors, administrators and assigns) of the other part.]Whereas the lessee has offered to take and the lessor has agreed to give on lease a plot of land measuring...............acre as situated in Sub-division of...............area in District and more.Particularly described in the schedule hereto (hereinafter called the said plot) for the purpose of manufacturing salt thereon the terms and conditions hereinafter appearing-Now this Indenture witness as follows-

1. That the lessor has agreed to let and the lessee has agreed to take on lease the said plot for the period 20 years for the aforesaid purposes on rent of land hereinafter specified provided that if lessee wants to surrender the said plot before expiry of the lease, be shall have to inform the General Manager, D/C under registered notice before one,year of the date, he wants to surrender the said plot. The lease shall be renewable for a further period of ten years at the option of the lease.

2. That during the subsistence of this lease, the Lease, shall pay the rent of the said plot (at the rate of Rs. 15/- (Rupees fifteen) per annum per acre or more] as may be determined by the Government from time to time as deed rent on the terms and conditions hereby agreed. Provided that the rate of deed rent shall not be increased during the period of a lease.

3. That the lessee shall pay the stipulated rent in advance one month before the due date very year.

4. The lessee shall not erect or build or permit to be erected or built any building or structures on the said plot:

[Provided that the lessee may erect on the plot allotted to him, any building upto 500 sq. feet required for godowns, storing salt or manufacturing implements for salt purpose after taking pennission of the G.M. D/C2 and such building shall be liable to be removed by the lessee at his own expenses, on expiry or determination of the lease.] [Proviso added by G.S.R. 59 [7-1-80.]]

5. That the lessee shall have no right to sublet, gift sell or otherwise transfer the land hereby leased or any portion thereof without the prior permission in writing of the Government.

6. That the area hereby leased shall be used only for the purpose of manufacturing salt and its by-products and for no other purpose.

7. That the lessee shall not do any act that, may tend to damage or reduce the yield of salt from the leased area or destroy its future capacity or salt production.

8. That the lessee shall after obtaining licence start manufacturing salt, within six months of the date of the allotment of the said plot and shall see that the allotted plot does not remain ideal for a continuous period of 12 months during the period of lease.

9. That in case of breach of any of the continuous of this lease the lease shall stand determined and the said plot shall revert to the lessor and the lessee shall not be entitled to any compensation for premature determination of the lease.

10. That the lessee shall have to abide by the Rajasthan Land Revenue (Saline Areas Allotment) Rules, 1970 and all the rules and regulations issued from time to time in this behalf either by State Government or the Central Government.

11. That the lessee shall manufacture salt the analysis of which will conform to the prescribed standard laid down by the Government of India for edible salt. If the salt manufactured is not of the prescribed standard, the same shall be disallowed to be sold by the lessor.

12. That the lessee shall submit such periodical returns and statements in such form and in such manner as the G.M.D/C1 may require and all accounts and registers of the lessee shall be opened to inspection by the G.M. D/C1 the Joint Director or any other officer authorised in this behalf by the G.M. D/C1.

13. That the lessee shall allow the Collector for the time being of the District within which the land is situated, the G.M. F/C of persons authorised by them in this behalf to enter and inspect the demised land at all reasonable times.

14. The lessee shall at the expiration of the lease or sooner determination thereof, peacefully surrender to the lessor, the demised land and all improvements effected by the lessee shall become the property of the lessor without any liability to pay any compensation therefor.

15. The lessee shall pay the rent or other dues in such a manner and at such a place as the lessor may direct through Joint Director of Industries and Supplies, Rajasthan, Jaipur. If the lessee fails to pay the amount due within one month from the date on which it fall due for payment, interest at 12 per cent per annum shall be charged on the amount being, in arrears from the date of expiry on the said one month till the amount of arrears is paid off. If the amount together with such interest thereon as shall be due, be not paid within two months from the due date or such further period not exceeding six months as the lessor may fallow or if the lessee commits any breach of the conditions of the lessee, the lessor may after giving opportunity to the lessee of being heard, determined the lease and re-enter the land without intervention of the Court, and recover the dues as arrears of land revenue.

16. That every difference, dispute or question touching or arising out of this deed or the subject matter thereof shall be referred to the Chief Secretary to the Government of Rajasthan, Jaipur whose decision shall be final and binding on the parties.

17. That the cost and expenses incidental to the preparation execution and registration of this lease including stamp duty shall be borne and paid by the lessee.

18. In witness whereof the parties hereto have put their respective hands on the dates mentioned against the signature.

Signed by the lesseeSigned for and on behalf of the Governor of the State of Rajasthan.Witness: 1.................

2.

.................

1.

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2.

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